(11)All Proceedings including disciplinary Proceedings pending against the personnel prior to the effective date of transfer from the Board to the APGENCO or the APTRANSCO or from the APGENCO and the APTRANSCO to other generating companies or the APDISTCOS, as the case may be, or which may relate to misconduct, lapses or acts of commission or omission committed before the effective date of transfer notified for the purpose, shall not abate and may be continued by the relevant Transferee:Provided that all disciplinary cases finalised as on the date of the effective date of transfer notified for the purpose shall not be reopened by the Transferee.
