Section 27A(1) in The U.P. Water Supply and Sewerage Act, 1975
(1)Notwithstanding anything contained in Section 27 or in any other provision of the Act, the State Government may at any time, by rules, provide for the creation of one or more services of such officers and servants as the State Government may deem fit common to Jal Sansthans or to the Jal Sansthans, Nagar Mahapalikas and Nagarpalikas, in the State and prescribe the method of recruitment and conditions of service of persons appointed to any such service.
