Section 29 in Punjab Water Supply and Sewerage Board Act, 1976
29. Transfer of employees of Government to Board.
- As soon as may be after the notified date, the Government may, after consulting the Board in the manner prescribed, direct by general order that such of the employees serving immediately before the said date in connection with the affairs of the State as are specified in such order shall stand allotted to serve in connection with the affairs of the Board with effect on and from such date as may be specified in such order:Provided that so far as may be possible -(i)no employee shall be transferred to the service of the Board -(a)unless such employee gives his option in writing agreeing to such transfer; and(b)the Board considers him suitable for such transfer to its service;(ii)the number of employees to be transferred to the service of the Board shall be determined keeping in view the schemes transferred from the Department of Public Health to the Board on the notified date :Provided further that the conditions of service of an employee of the Department of Public Health transferred to the service of the Board shall not be varied by the Board to his disadvantage.Explanation. - In this section and in sections 30 and 31 "notified date" in regard to persons transferred to the service of the Board under this section means such date as is notified by the Government in this behalf.
