Section 18 in The Gujarat Water Supply and Sewerage Board Act, 1978
18. Vesting and transfer of property to the Board.
(1)From such different dates 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 furnishings) specified in that behalf which immediately before the appointed date were vested in the State Government for the purposes of the Gujarat 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.(2)Such properties, assets, rights, liabilities and obligations shall be valued in such manner as the State Government may determine.(3)Where immediately before the appointed date the State Government is a party to any legal proceedings with respect to any properties and assets transferred to the Board under clause (a) of sub-section (1) or with respect to any of the rights, liabilities or obligations which have become the rights, liabilities or obligations of the Board under clause (b) of sub-section (1) the Board shall be deemed to be substituted for the State Government as a party to those proceedings and the proceedings shall continue accordingly.
