Section 38(2) in The U.P. Water Supply and Sewerage Act, 1975
(2)Notwithstanding anything in sub-section (1) but subject to any express agreement to the contrary, any person referred to therein, other than a workman as defined in the U.P. Industrial Disputes Act, 1947, who becomes an employee of the Jal Sansthan shall be liable to be transferred from any establishment or undertaking in which he was employed immediately before the said date to any other establishment or undertaking belonging to the Jal Sansthan at the same remuneration and on the same other terms and conditions as govern him immediately before such transfer.
