Section 91A(2) in Karnataka Municipal Corporations Act, 1976
(2)The officer or servant transferred under sub-section (1) shall, subject to any rule or other provision made under this Act or under article 309 of the constitution, be entitled to the same remuneration and be subject to the same terms and conditions of service and to the same rights and privileges as to pension, gratuity and provident fund and such other matters as he would have held under the corporation from which he was so transferred.]
