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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(1) in The U.P. Water Supply and Sewerage Act, 1975

(1)Save as otherwise provided in this section, every person (excluding a member of a service created under [Section 27-A of this Act], [Substituted by U.P. Act No. 5 of 1984 (w.e.f 12.12.1983).] Section 69-B of the U.P. Municipalities Act, 1916, and Section 112-A of the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959) who was employed exclusively in connection with water supply or sewerage services or sewage works or sewage farms under a local body for the local areas of which a Jal Sansthan has been constituted shall, on and from the said date, become an employee of the Jal Sansthan and shall hold his office or service therein by the same tenure, at the same remuneration and upon the same other terms and conditions and with the same rights and privileges as to pension, gratuity and other matters as he would have held the same on the said date if the aforesaid water supply and sewerage services, sewage works and sewage farms had not been transferred to and vested in the Jal Sansthan, and shall continue to do so until his employment in the Jal Sanstha" is terminated or until his remuneration or other terms and conditions of service are revised or altered by the Jal Sansthan under or in pursuance of any law or in accordance with any provision which for the time being governs his service :Provided that nothing contained in this sub-section shall apply to any such employee who, by notice in writing given to the State Government within such time as the State Government may, by general or special order, specify, intimates his intention of not becoming an employee of the Jal Sansthan :Provided further that the services of any employee referred to in the preceding proviso under the local body, shall stand terminated on account of abolition of the post held by him and he shall be entitled from that local body to compensation equivalent -
(a)in the case of a permanent employee, to three months' remuneration;
(b)in the case of a temporary employee, to one months' remuneration.