Section 22(8) in Assam Urban Water Supply and Sewerage Board Act, 1985
(8)Every permanent or temporary employee of the Public Health Engineering Organisation of the State Government or of a local body becoming an employee of the Board under sub-section (1) shall on and from the said date, be a permanent or temporary employee of the Board, as the case may be, against a permanent or temporary post, which shall stand created in the establishment of the Board with effect from the said date.
