Section 38(9) in The U.P. Water Supply and Sewerage Act, 1975
(9)Notwithstanding anything contained in [Section 27-A of this Act], [Inserted by U.P. Act No. 5 of 1984 (w.e.f. 12.12.1983).] Section 69-B of the U.R Municipalities Act, 1916, and Section 112-A of the Uttar Pradesh Nagar Mahapalika. Adhiniyam, 1959, or in the rules relating to centralised services made under the said sections, eve-y person belonging to a centralised service referred to in the said sections and rules shall be bound [to service with such Jal Sansthan or the Nigam to which his services are for the time being lent or transferred] [Substituted by U.P. Act No. 5 of 1984 (w.e.f. 12.12.1983).] by an order of the Director of Local Bodies, Uttar Pradesh, and no such employee shall be entitled to any deputation or other allowances merely on the ground of such deputation, and subject thereto, they shall continue to remain the members of the centralised service on the same terms and conditions as before being placed on such deputation.
