Section 37(7) in The U.P. Water Supply and Sewerage Act, 1975
(7)Notwithstanding anything contained in the foregoing sub-sections -(a)the services of no person who was employed in the Local Self-Government Engineering Department of the State Government immediately before the appointed date against whom any disciplinary proceeding was pending or to whom any notice or order of,termination of his services or compulsory retirement had been issued before the appointed date shall stand transferred to the Nigam on or from the appointed date and such persons may be dealt with after the appointed date in such manner and by such authority as the State Government may by general or special order specify in this behalf;(b)if the services of any employee of the State Government stand transferred under sub-section (1) to the Nigam, the Nigam shall be competent after such transfer to take such disciplinary or other action as it thinks fit against or in respect of such employee having regard to any act or omission or conduct or record of such employee while he was in service of the State Government.
