82. Special provisions regarding appeal in certain past disciplinary cases: -
(1)If, before the date of the commencement of this Act, any employee has been dismissed or removed or reduced in rank of appointment has been otherwise terminated and any appeal preferred before that date -(a)by him against such dismissal or removal or reduction in rank or termination, or(b)by him or by the educational agency against any order made before that date in the appeal referred to in Clause (a) ;is pending on that date, such appeal shall stand transferred to the competent authority under Section 80.(2)If any such appeal as is referred to in sub-section (1) has been disposed of before the date of the commencement of this Act, the order made in any such appeal shall be deemed to be an order made under this Act, and shall have effect accordingly.
