Section 37(4) in The U.P. Water Supply and Sewerage Act, 1975
(4)Every permanent or temporary employee of the Local Self-Government Engineering Department of the State Government under sub-section (1) shall on and from the appointed date, be a permanent or temporary employee of the Nigam, as the case may be, against a permanent or temporary post which shall stand created in the establishment of the Nigam with effect from the appointed date.
