Section 19 in The Orissa Water Supply and Sewerage Board Act, 1991
19. Vesting and transfer of property to the Board.
(1)From such date as may be specified from time to time, by the State Government (hereinafter in this Section referred to as "the appointed date")-(a)the properties and assets (including water works, buildings, laboratories, stores, vehicles, furnitures and other furnishing, which immediately before the appointed date were vested in the State Government for the purpose of the Orissa Public Health Engineering Service shall vest in and stand transferred to the Board; and(b)the rights, liabilities and obligations of the State Government, whether arising out of any contract or otherwise pertaining to the said service shall be the rights liabilities and obligations of the Board from the appointed date.(2)Such properties, assets, rights, liabilities and obligations shall be valued in such manner as the State Government may determine.(3)All suits and other legal proceedings with respect to the matters referred to above instituted or to be instituted or defended by or against the State Government before the appointed date may be continued, or instituted or defended by or against the Board.
