Section 18A(4) in Kerala Water Supply and Sewerage Act, 1986
(4)The Authority shall lend the services of such number of employees as may be necessary, to do the work in connection with the water supply or sewerage services or sewerage works re-vested in the local body under sub-section (1) and the salary, allowances, and contributions, if any, due to such employees shall be paid by the local body.]
