(1)From such date the Government may appoint by notification in the Official Gazette(a)The water supply and sewage disposal account of the Municipal Fund constituted under the Delhi Municipal Corporation Act, 1957 and all properties, assets and liabilities under the control of the Delhi Water Supply and Sewage Disposal Undertaking immediately before such date shall vest in the Board;(b)All properties, assets and liabilities relating to sewerage under the control of the Municipal Corporation immediately before such date, shall vest in the Board;(c)All officers and employees of the Delhi Water Supply and Sewerage Disposal Undertaking and all such employees of the Municipal Corporation of Delhi who are engaged mainly in connection with water supply or sewerage disposal shall become employees of the Board with such designation and discharging such functions as the Board may determine and they shall hold office for the same tenure, and at the same remuneration and on the same terms and conditions, as they would have held if the Board, had not been established and shall continue to do so until such tenure and remuneration and terms and conditions are duly altered by the Board:Provided that the tenure, remuneration and terms and conditions of service of any such officer or employee shall not be altered to his disadvantage without the previous approval of the Government:Provided further that any services rendered by any such officer or employee before the establishment of the Board shall be deemed to be services rendered under the Board:Provided also that the Board may employ any such officer or other employee in the discharge of such functions under this Act as the Board may think proper and every such officer or other employee shall discharge those function accordingly;(d)Every employee whose services are transferred under clause (c) of sub-section (1) and who is in lawful occupation of any residential accommodation allotted to him by virtue of his employment, shall, subject to such condition as may be fixed by the Board, be entitled to continue such occupation.(2)The Board may take over such assets and liabilities and properties, both movable and immovable of any existing organisation under the control of the Central Government or the Government or of any local authority, with the prior agreement of the Central Government, the Government or the local authority concerned on such terms as may be agreed upon.
