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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(2) in The Gujarat Water Supply and Sewerage Board Act, 1978

(2)Every permanent or temporary employee of the Gujarat Public Health Engineering Service in respect of whom a direction is issued under sub-section (1) shall on and from the appointed date be a permanent or temporary employee of the Board as the case may be against a permanent or temporary post which shall stand created in the establishment of the Board with effect from the appointed date.