Section 8(7) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999
(7)All Proceedings including - (i) disciplinary proceedings pending against the Personnel prior to the Effective Date and/or (ii) causes of action upon which Proceedings may be initiated 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 HVPN or the Transferee Discom concerned to whose services the Personnel are transferred, consistent with the applicable services rules and regulations :Provided that cases in respect of dismissal and/or discharge of employees which are pending before any authority shall continue to be handled by HVPN for a period of upto twelve months from the Effective Date and thereafter, the concerned Transferee Discom to whose services the concerned employees are transferred or would have been transferred in terms of the Transfer Scheme, will take over the responsibility for handling the same. The concerned Transferee(s) shall be solely liable for complying with any orders that may be passed in such cases, including making any payments to such employees as may be specified in such order. It is clarified that HVPN shall continue to be responsible for handling cases and complying with orders that may be passed therein, in respect of employees not transferred to Discoms in terms of the Transfer Scheme.
