Section 41(3) in U.P. Zila Panchayats Service Rules, 1970
(3)In the case of all other servants, an appeal or representation, as the case may be, shall lie to the Commissioner of the Division :Provided that in the case of a teacher or any other person whose services were liable to be transferred to the Uttar Pradesh Board of Basic Education established under Section 3 of the Uttar Pradesh Basic Education Act, 1972, had his service not been terminated before the establishment of the said Board, an appeal or representation filed by such teacher or other person and pending for disposal with the State Government, Adhyaksha of the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.], Commissioner of a Division or the Director of Education or any other Authority shall stand transferred to the appropriate Appellate Authority specified in the Schedule to the Uttar Pradesh Basic Education Staff Rules, 1973 and shall be disposed of by such Appellate Authority.]
