Section 10 in The Medical College Rohtak Act, 1978
10. Effect on pending matters.
(1)If, on the coming into force of this Act, any suit, appeal or other proceeding of whatever nature in relation to the Medical College or any of its affairs is pending by, or against, the University or any other person, the same shall not abate, be discontinued or be, in any way, prejudicially affected by reason of the transfer of the Medical College to the Government, but such suit, appeal or other proceeding may be continued, prosecuted and enforced by or against the Government.(2)All disciplinary matters pending on the commencement of this Act shall stand transferred to the Governing Body and the same shall be disposed of by the Governing Body in accordance with the rules applicable to the employee concerned.
