Section 26C in Punjab Water Supply and Sewerage Board Act, 1976
26C. Transfer of employees of the local authority to the Board.
(1)All the officers and employees of the local authority engaged in connection with the water supply or sewerage immediately before the appointed day shall, on and with effect from the appointed day, stand transferred to the Board for serving under it during the period of management, and if during that period the Board needs additional officers or employees in connection with such services then on receipt of a requisition in that behalf from the Board the local authority shall arrange for the recruitment of such officers or employers for serving under the Board :Provided that, subject to the provisions of sub-section (4), the conditions of service applicable immediately before the appointed day to any such officer or employee shall not be varied to his disadvantage during the period of management.(2)For the purposes of salaries and allowances admissible to the officers and employees referred to in sub-section (1) and allowing them the benefit of gratuity, contributory provident fund and other facilities during the period of management they shall be treated in the same manner as if they were the officers and employees of the local authority concerned.(3)For the removal of doubts it is hereby declared that the burden of payment of salaries, allowances and other benefits to the officers and employees referred to in sub-section (1) shall initially be borne by the Board but the same shall be debitable to the account of the local authority concerned.(4)Other conditions of service for the officers and employees referred to in sub-section (1) shall be such as may be prescribed.
