Section 20(4) in Kerala Water Supply and Sewerage Act, 1986
(4)The sums standing to the credit of the employees referred to in subsection (1) in any permission, provident fund, gratuity or other like funds constituted for them shall be transferred by the local body concerned to the Authority along with any accumulated interest due till the said date and with the accounts relating to the said fine and the Authority shall, to the exclusion of the local body, be liable for payment of pension, provident fund, gratuity or other like sums as may be payable to such employees at the appropriate time in accordance with the conditions of their service.
