Section 39(2) in Karnataka Shops and Commercial Establishments Act, 1961
(2)An employee removed or dismissed under sub-section (1) shall have a right of appeal to [such officers having jurisdiction over such areas or such classes of employees as may be prescribed] [Substituted by Act 36 of 1966 w.e.f. 25.4.1969.] on the ground that there was no reasonable cause for the removal or dismissal or that he has not been guilty of misconduct as held by the employer.
