Section 37(5) in The U.P. Water Supply and Sewerage Act, 1975
(5)An employee referred to in the first proviso to sub-section (1) shall be deemed to have continued to be in the service of the State Government between the appointed date and the date of abolition of posts under the second proviso to that sub-section, but the State Government shall be entitled to reimbursement from the Nigam of the remuneration paid by it to such employee for that period and also of the compensation referred to in the second proviso to that sub-section.
