Section 113 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
113. Provisions to employees employed in connection with water supply and sewerage undertakings.
(1)Every officer and other employee employed with the Hyderabad Metropolitan Water Works and sewerage and sewage treatment works as the case may be, shall stand transferred to and become an officer or other employee of the Board with such designation as the Board may determine and shall hold by the same tenure, at the same remuneration the same terms and conditions of service applicable immediately before such transfer and shall continue to do so unless and until such tenure, remuneration and terms and conditions are duly altered by the Board.Provided that any service rendered by such officer or employee before such transfer shall be deemed to be service rendered under the Board.(2)Every officer or employee of the Andhra Pradesh Public Health and Municipal Engineering Service and the Andhra Pradesh Public Health and Municipal Engineering Subordinate Service serving in the post not below the rank of Assistant Engineer in the Hyderabad Metro Water works or sewerage and sewage treatment works shall continue to serve in the Hyderabad Metro Water Works or sewerage and sewage treatment works under the same terms and conditions applicable to them in their parent Department and until their absorption is finally determine by the Board in accordance with the rules and regulations made for this purpose under this Act;Provided that an officer or employee shall be given an opportunity to opt for the service of the board or to remain in the service of his parent department.(3)The board may employ any officer or other employee transferred under sub-section (1) in the discharge of such function under this Act, as it may think proper and every such officer or other employee shall discharge those functions accordingly.
