Section 26(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(2)Every person whose service is so transferred under sub-section (1) shall be paid by the municipal corporation, municipality, or the Board of Trustees, as the case may be, the full amount on account of provident fund, if any, lying at his credit with such municipal corporation or municipality, or the Board of Trustees, on the date of transfer, and he shall have, within two months from the date of receipt of the payment, the option of depositing the amount in his provident fund account with the Authority. The period of service under the municipal corporation, municipality or the Board of Trustees, as the case may be, of each such person shall be taken into account in determining the amount of pension or gratuity, if any, to which he may be entitled.
