Section 100A in The U.P. Water Supply and Sewerage Act, 1975
100A. [ Dissolution of Jal Sansthan and the consequences thereof. [Inserted by Section 2 of U.P. Act No. 16 of 1998.]
(1)Notwithstanding anything contained in this Act or in any other law for the time being in force, where the State Government is satisfied that it is expedient in the public interest so to do, it may, by notification dissolve a Jal Sansthan constituted under this Act with effect from such date as may be specified in the notification.(2)On and from the date a Jal Sansthan is dissolved under sub-section (1), -(a)all properties and assets vested in and all dues recoverable by the Jal Sansthan shall vest in, and may be realised by such local body as exercised jurisdiction in the local area immediately before the constitution of such Jal Sansthan hereinafter referred to as the local body;(b)all rights, liabilities and obligations of the Jal Sansthan, whether arising out' of any contract or otherwise pertaining to Jal Sansthan shall be the rights, liabilities and obligations of the local body;(c)all suits and legal proceedings instituted or which might, but for such vesting and transfer, have been instituted by or against a Jal Sansthan may be continued or instituted, as the case may be, by or against the local body;(d)all existing water and sewerage services rights, liabilities and obligations thereto, mentioned in Section 33 of the Act, vested in or belonging to a Jal Sansthan, shall vest in and stand transferred to the local body and the provisions of Section 33 shall, mutatis mutandis, apply to such transfer to or vesting in the local body as they applied on transfer to or vesting in the Jal Sansthan;(e)Save as otherwise provided, every employee appointed under Section 27 of this Act or absorbed in the service of Jal Sansthan under sub-section (1) of Section 38 of the Act shall become employee of the local body and the provisions of Section 38 shall, mutalis mutandis, apply in respect of his transfer to the service of the local body as they applied in respect of transfer from local body to the Jal Sansthan;(f)employees governed by the Uttar Pradesh Palika Jal Kal and Jal Sansthan Abhiyantran (Kendriayit) Sewa Niyamawali, 1986 or working on deputation in Jal Sansthan shall continue to be members of their parent service and shall revert to the said service;(g)the enactments referred to in Section 100 shall continue to have effect in the same manner as they applied before the constitution of the Jal Sansthan.]
