Section 3(6) in The U.P. Electricity Reforms (Transfer of the Officers and Employees from U.P. Power Corporation Limited to Uttar Pradesh Power Transmission Corporation Limited) Scheme, 2010
(6)All proceedings including disciplinary proceedings pending against the personnel prior to the effective date of transfer from the U.P. Power Corporation Limited to Transferee or which may relate to misconduct, lapses or acts of commission or omission committed before the effective date of transfer shall not abate and will be continued with the Transferee consistent with the applicable Service Regulations.
