Section 38(10)(a) in The U.P. Water Supply and Sewerage Act, 1975

[Cites 0, Cited by 0] [Section 38(10)] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(10)(a) in The U.P. Water Supply and Sewerage Act, 1975

(a)the services of no person who was employed under any local body immediately before the appointed date against whom any disciplinary proceeding was pending or to whom any notice or order of termination of his services or compulsory retirement had been issued before the appointed date shall stand transferred to the Jal Sansthan on or from the appointed date, and such persons may be dealt with after the appointed date, in such manner and by such authority as the State Government may by general or special order specify in this behalf;

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State of Uttar Pradesh - Subsection

Section 38(10)(a) in The U.P. Water Supply and Sewerage Act, 1975