Section 442(5) in The Chhattisgarh Municipal Corporation Act, 1956
(5)Notwithstanding anything contained in this Act or any rule or bye-law made thereunder, the conditions of service, pay and allowances existing in respect of all permanent officers and servants of the said Municipal Council on the date immediately before the date referred to in sub-section (1) shall be deemed to be their existing conditions of service, pay and allowances under this Act :Provided that the service rendered by such officers and servants before the date referred to in sub-section (1) shall be deemed to be service rendered in the service of the Corporation.
