Section 16(2) in The Punjab Privately Managed Recognised Schools Employees (Security of Service) Act, 1979
(2)Notwithstanding such repeal, -(i)anything done or any action taken under the Act so repealed shall be deemed to have been done or taken under the corresponding provisions of this Act;(ii)any case pending before the Deputy Commissioner under sub- section (2) or sub-section (4) of section 3 of the Act so repealed shall stand transferred to and be dealt with by director in accordance with the provisions of the Act so repealed and the rules made thereunder as if he were Deputy Commissioner;(iii)until the School Tribunal is constituted under this Act, the Commissioner of a Division shall be deemed to be a School Tribunal constituted under this Act, and any appeal pending before him under sub-section (5) of section 3 of this Act so repealed or any appeal preferred under sub-section (2) or sub-section (3) of section 4 of this Act shall be dealt with by him under the provisions of this Act;(iv)on the constitution of the School Tribunal under this Act, all appeals which could not be decided by it under the provisions of this Act and rules made thereunder.
