Section 19(1) in The Orissa Water Supply and Sewerage Board Act, 1991
(1)From such date as may be specified from time to time, by the State Government (hereinafter in this Section referred to as "the appointed date")-(a)the properties and assets (including water works, buildings, laboratories, stores, vehicles, furnitures and other furnishing, which immediately before the appointed date were vested in the State Government for the purpose of the Orissa Public Health Engineering Service shall vest in and stand transferred to the Board; and(b)the rights, liabilities and obligations of the State Government, whether arising out of any contract or otherwise pertaining to the said service shall be the rights liabilities and obligations of the Board from the appointed date.
