Section 428(d) in The Punjab Municipal Corporation Act, 1976
(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:
