(7)Notwithstanding anything contained in the foregoing provisions of this section:(a)any of the Municipal Services constituted under the Punjab Municipal Act, 1911 (Punjab Act 3 of 1911), and the Punjab Municipal Corporation Act, 1976 (Punjab Act 42 of 1976), and existing on the date of coming into force of this Act, shall be deemed to be a service constituted under this Act, till a corresponding Service is constituted under sub-section (1);(b)the rules made under the Punjab Municipal Act, 1911 (Punjab Act 3 of 1911), or under the Punjab Municipal Corporation Act, 1976 (Punjab Act 42 of 1976), as the case may be for regulating the recruitment and conditions of service of members of the Municipal Services in force immediately before the coming into force of this Act, shall in so far as they are applicable and are consistent with the provisions of this Act, be deemed to be rules made under this Act, until they are modified; and(c)the terms of conditions of service of the members of such Services determined by or under such law, shall continue to be applicable to such members until they are modified by the Government.
