Section 59(3) in U.P. Urban Planning and Development Act, 1973
(3)[On and from the constitution of the Development Authority in relation to development area which includes the whole of a city as defined in the [U.P. Municipal Corporation Act, 1959] [Substituted By UP Act No. 13 of 1975 (w.e.f. 15.08.1974)] all posts borne on the establishment of the [Municipal Corporation] [Substituted By UP Act No. 3 of 1997] of that city exclusively in connection with its activities under Chapter XIV of the said Adhiniyam or under the Uttar Pradesh (Regulation of Building Operations) Act,1958, immediately before the date of the constitution of the Development Authority, not being a post governed by the Uttar Pradesh Palika (Centralised) Services Rules, l956 (hereinafter in this, section referred to as the Centralised Services), shall on and from such date, stand transferred to the Development Authority with such designations as the Authority may determine and officers and other employees who are not members of any Centralised Services, serving under the [Municipal Corporation] [Substituted By UP Act No. 3 of 1997] of that City not exceeding the number of posts so transferred shall be selected in accordance with such directions as may be issued by the State Government for being appointed on the said posts and on such selection shall stand transferred to and become officers and other employees of the Development Authority and shall as such hold office by the same tenure, at the same remuneration and on the same terms and conditions of service as they would have held the same if the Authority had not been constituted and shall continue to do so unless and until such tenure, remuneration and terms and conditions are duly altered by the Authority:]Provided that any service rendered under the [Municipal Corporation] [Substituted By UP Act No. 3 of 1997] by any such officer or other employee before the constitution of the Authority shall be deemed to be service rendered under the Authority:Provided further that the Authority may employ any such officer or other employee in the discharge of such functions under this Act as it may think proper, and every such officer or other employee shall discharge those functions accordingly.
