Section 20(3) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(3)The Board may select an employee of an existing authority to which subsection (1) applies, for appointment to the service of the Board if such employee has been serving partly in connection with the water-supply or sewerage system maintained for the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area:Provided that no such appointment shall be made without the consent of the employee concerned.
