Section 6(9) in The Orissa Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1996
(9)(a)Subject to these rules, the Orissa Civil Service (Classification, Control and Appeal) Rules, 1962 (hereinafter called "CCA Rules") framed by the State Government and as modified from time to time and applicable to the personnel of the Board or State Government as the case may be, immediately before the effective date, shall mutatis mutandis be applicable to the such personnel transferred to the services of OHPC or Gridco. as the case may be until such time OHPC or Gridco. frame its own rule on the subject and the personnel so transferred shall be under the disciplinary control of OHPC or Gridco. as the case may be :Provided that in the matter of application of CCA Rules to the personnel under the service of OHPC or Gridco. any interpretation and/or clarifications issued by the Department of Energy, State Government, shall be final and binding :Provided further that until permanent absorption of the personnel of the State Government the Service rules applicable to them as Government Employees shall continue to apply.(b)All proceedings including disciplinary proceedings pending against the personnel prior to the effective date or the proceedings to be instituted against the personnel for misconduct, lapses or other acts of commission or commission committed before the effective date, shall not lapse and shall be decided as the case may be after following the procedure, laid down in the CCA Rules as applicable under Sub-rule 9(a).
