Section 20(2) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(2)(a)For the purpose of sub-section (1), the number of employees to be transferred to the service of the Board shall not exceed the total number of employees of the existing authority serving as on the first day of January, 1977, in connection with the water-supply or sewerage system maintained by such existing authority for the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area.(b)If the number of employees of an existing authority eligible for transfer under sub-section (1) exceeds the total number referred to in clause (a), the existing authority concerned shall determine the number of employees to be transferred so as to conform to such total number.(c)If there is any doubt or dispute as to whether any employee has been serving in connection with water-supply or sewerage service, as referred to in subsection (1) or is eligible for transfer to service under the Board, or has not been properly excluded from the employees to be transferred, the matter shall be referred to the Government whose decision thereon shall be final.
