Section 26C(1) in Punjab Water Supply and Sewerage Board Act, 1976
(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.
