Section 6(13) in Haryana Electricity Reform (Transfer of Undertakings, Assets, Liabilities, Proceedings and Personnel) Scheme Rules, 1998
(13)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 omission committed before the effective date, shall not lapse and shall be proceeded with and decided by Genco or Transco to whose services the personnel are assigned and transferred, consistent with the applicable service rules.Provided that in the case of all the personnel specified in Schedules E and F, such proceedings shall be proceeded with and decided by Transco till the final orders are issued in terms of sub-rule (7) and thereafter by the concerned Transferee.
