Section 20(1) in The Gujarat Water Supply and Sewerage Board Act, 1978
(1)On and after the establishment of the Board the State Government may from time to time direct that the services of such of the existing officers and servants of the State Government in the Gujarat Public Health Engineering Service who in its opinion are rendered surplus to its requirements, shall stand terminated and their posts shall stand abolished from such date as may be specified by it (hereinafter in this section referred to as "the appointed date") and shall on that date (which may be different for different officers and servants) become the officers or servants of the Board.
