Section 20(5) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(5)In respect of every employee who is appointed to the service of the Board under sub-section (2) or sub-section (3), the existing authority concerned shall transfer to the Board the full amount on account of provident fund or other superannuation fund, if any, lying to his credit with such authority on the date on which such appointment takes effect and the period of service under the existing authority of each such employees shall be taken into account in determining the amount of pension or gratuity, if any, to which an employee may be entitled on the termination of his service under the Board.
