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[Cites 0, Cited by 1] [Section 46(1)] [Section 46] [Entire Act]

NCT Delhi - Subsection

Section 46(1)(c) in The Delhi Water Board Act, 1998

(c)All officers and employees of the Delhi Water Supply and Sewerage Disposal Undertaking and all such employees of the Municipal Corporation of Delhi who are engaged mainly in connection with water supply or sewerage disposal shall become employees of the Board with such designation and discharging such functions as the Board may determine and they shall hold office for the same tenure, and at the same remuneration and on the same terms and conditions, as they would have held if the Board, had not been established and shall continue to do so until such tenure and remuneration and terms and conditions are duly altered by the Board: