Section 19(7) in Kerala Water Supply and Sewerage Act, 1986
(7)Notwithstanding anything contained in the forgoing sub-sections, the Authority shall be competent to take such disciplinary or other action as it thinks fit or to continue any such action already initiated against or in respect of any employee who becomes an employee of the Authority under sub-section (1) in respect of any act or omission or conduct or record of such employee while he was in the service of the Government.
