Section 22(2)(ii) in Assam Urban Water Supply and Sewerage Board Act, 1985

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(2)(ii) in Assam Urban Water Supply and Sewerage Board Act, 1985

(ii)That he should be absorbed substantively in the service of the Board and then the Board will absorb him substantively in service and thereupon the services rendered by him under the State Government shall be treated as services rendered under the Board and he shall be entitled to have such rights or to such similar rights in the changed situation with regard to remuneration, leave and pension as will not be less favourable to the service conditions, agreements and rights as he would have been entitled to before he was employed in the Board, or

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State of Assam - Subsection

Section 22(2)(ii) in Assam Urban Water Supply and Sewerage Board Act, 1985