Section 7(13) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003
(13)All proceedings including disciplinary proceedings pending against the personnel prior to the date of the transfer from the Board to the transferee or from such transferee to another transferee as the case may be, or which may relate to misconduct, lapses or acts of commission or omission committed before the date of transfer, shall not abate and may be continued by the relevant transferee.
