Section 20(4) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(4)An employee appointed to the service of the Board under sub-section (2) or sub-section (3) shall-(a)cease to be an employee of the existing authority concerned with effect from the date of his appointment to the service of the Board;(b)become an employee of the Board on such remuneration and other terms and conditions of service as the Board may determine and such determination shall be final:Provided that the remuneration and other terms and conditions of service of such an employee shall not be varied by the Board to his disadvantage except with the previous approval of the Government.
