Section 123 in Bangalore Water Supply and Sewerage Act, 1964
123. Provisions as to employees of the Corporation employed in connection with water supply or sewerage undertakings.
(1)With effect from the date on which Chapter IV or Chapter V as the case may be, comes into force, every officer and other employee of the Corporation employed in connection with the Water Supply Undertaking of the Corporation or the Sewage Undertaking of the Corporation, as the case may be, shall stand transferred to and become an officer or other employee of the Board with such designations as the State Government may determine and shall hold office by the same tenure, at the same remuneration and on the same terms and conditions of service as he would have held the same if he had continued to be an officer or employee of the Corporation and shall continue to do so unless and until such tenure, remuneration and terms and conditions are duly altered by the Board:Provided that any service rendered by such officer or employee under the Corporation before such transfer shall be deemed to be service rendered under the Board.(2)The Board may employ any officer or other employee transferred under subsection (1) in the discharge of such functions under this Act as it may think proper and every such officer or other employee shall discharge those functions accordingly.
