Section 113(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(2)Every officer or employee of the Andhra Pradesh Public Health and Municipal Engineering Service and the Andhra Pradesh Public Health and Municipal Engineering Subordinate Service serving in the post not below the rank of Assistant Engineer in the Hyderabad Metro Water works or sewerage and sewage treatment works shall continue to serve in the Hyderabad Metro Water Works or sewerage and sewage treatment works under the same terms and conditions applicable to them in their parent Department and until their absorption is finally determine by the Board in accordance with the rules and regulations made for this purpose under this Act;Provided that an officer or employee shall be given an opportunity to opt for the service of the board or to remain in the service of his parent department.
