Section 20(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(1)Subject to the provisions of sub-section (2), every person, who immediately before the notified date, is an employee of local authorities and who has been serving in connection with the water-supply or sewerage system maintained in respect of 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 shall, as from that date, be transferred to the service under the Board in accordance with the provisions of this section:Provided that nothing contained in this section shall apply to any employee of the Tamil Nadu State Housing Board or the Tamil Nadu Slum Clearance Board or an employee of any other existing authority who has, by notice, in writing intimated his intention or not becoming an employee of the Board within a period of three months from the notified date.
