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[Cites 0, Cited by 0] [Section 37(7)] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(7)(a) in The U.P. Water Supply and Sewerage Act, 1975

(a)the services of no person who was employed in the Local Self-Government Engineering Department of the State Government immediately before the appointed date against whom any disciplinary proceeding was pending or to whom any notice or order of,termination of his services or compulsory retirement had been issued before the appointed date shall stand transferred to the Nigam on or from the appointed date and such persons may be dealt with after the appointed date in such manner and by such authority as the State Government may by general or special order specify in this behalf;