Section 6(18) in Tamil Nadu Electricity (Reorganisation and Reforms) Transfer Scheme, 2010
(18)All proceedings including disciplinary proceedings pending against the personnel prior to the date of transfer from the Board to the Transferee or from such Transferee to another Transferee, as the case may be, or which may relate to misconduct, lapses or acts of commission or omission committed before the date of transfer, shall not abate and shall be continued by the Transferee concerned.
