Section 577(4) in Uttar Pradesh Municipal Corporation Act, 1959
(4)if any temporary officer or servant as aforesaid is found not to be suitable for any post created by the Corporation or he declines to accept the post to which he is appointed on the ground that its pay or time scale of the pay is less than his present pay or time scale, his service shall be terminated after giving him necessary notice as required under the terms of his service but each such officer or servant whose services have been terminated in this manner shall be entitled to such leave, pension or gratuity as he would have been entitled to take or receive on termination of his service if this Act had not been passed;(g)the service rendered by the officers and servants referred to in clause (e) before the appointed day shall be deemed to be service rendered in the service of the Corporation.
