Section 19(4) in Karnataka Maritime Board Act, 2015
(4)Any officer or Employee of the Board, aggrieved by an order involving his reduction in rank, removal or dismissal done by the Board in accordance with the Karnataka Civil Service rules, other rules governing conditions of service including the disciplinary and conduct rules which are amended from time to time may with in such time and in such manner as may be provided for by regulations, prefer an appeal to the Government and the decision of the Government shall be final.Chapter-IV Property and Contracts
