Section 8 in The Karnataka State Civil Services (Regulation of Promotion, Pay and Pension) Act, 1973
8. Sections not applicable to certain allottees.
- Provisions of sections 4,5,6 and 7 in so far as they relate to promotion on the basis of ranking in the final seniority list shall not be applicable to an allottee who ,-(a)has been dismissed, removed or compulsorily retired from service as a penalty;(b)has been reduced to a lower service, grade or post or office or whose promotion has been withheld as a penalty ;(c)has been retired from service in public interest ;(d)has been held unsuitable for promotion to any post or office or class of posts or offices ; or(e)after promotion has been reverted to the lower post or office on the ground of unsuitability to hold the higher post or office or class of posts or offices.
