Section 20(3) in The Gujarat Water Supply and Sewerage Board Act, 1978
(3)Any officer or servant so transferred shall hold his office under the Board on the same tenure, remuneration and other conditions of service and with the same right and privileges as to pension, gratuity, provident fund and other matters as he would have held on the appointed date if this Act had not come into force until his employment under the Board is duly terminated or his remuneration or other conditions of service are duly revised or altered by the Board in pursuance of the law which for the time being governs his conditions of service:Provided that the conditions of service applicable immediately before the appointed date to the case of any such officer or servant shall not be varied to his disadvantage except with the previous approval of the State Government.
