Section 6(2) in The Orissa Electricity Reform (Transfer of Assets, Liabilities, Proceedings and Personnel of Gridco to Distribution Companies) Rules, 1998
(2)The Specified Proceedings may be continued in the same manner and to the same extent by the Relevant Distcos as it would or might have been continued, prosecuted and enforced by or against Gridco if the transfers provided for in these rules had not been made.
