Section 428 in The Punjab Municipal Corporation Act, 1976
428. Continuation of appointments, taxes, budget estimates, assessments, etc.
- Save as expressly provided otherwise in this Act,-(a)any appointment, delegation, notification, notice, tax, order, direction, scheme, licence, permission, registration, rule, bye-law, regulation, form made, issued imposed or granted under the Punjab Municipal Act, 1911, or any other law in force in any local area constituted to be a City or included in a City, immediately before the appointed day shall, in so far as it is not inconsistent with the provisions of this Act, continue in force until it is superseded by any appointment, delegation, notification, notice, tax, order, direction, scheme, licence, permission, registration, rule, bye-law or form made, issued, imposed or granted under this Act or any other law as aforesaid, as the case may be;(b)all proceedings for acquisition of land whether in pursuance of any scheme of improvement or otherwise initiated under the Punjab Municipal Act, 1911 or any other enactment applicable to the area included in the City may be continued as if these had been initiated under this Act;(c)all budget estimates, assessments, valuations, measurements and divisions made under the Punjab Municipal Act, 1911, or any other law in force in any area constituted to be a City or included in a City immediately before the appointed day shall, in so far as they are consistent with the provisions of this Act, be deemed to have been made under this Act;(d)every officer and other employee serving immediately before the appointed day under the municipal committee for the area which has been constituted to be a City, other than those referred to in sub-section (1) of section 71, shall be transferred to and become an officer or other employee of the Corporation with such designation as the Commissioner may determine and hold office by the same tenure, at the same remuneration and on the same terms and conditions of service as he would have held the same if the Corporation had not been established and shall continue to do so unless and until his employment in the Corporation is duly terminated or until the remuneration, terms or conditions of service are duly revised by the Corporation:Provided that the conditions of service applicable to them immediately before the appointed day shall not be varied to their disadvantage except with the previous approval of the Government.
