Section 20(1) in Kerala Water Supply and Sewerage Act, 1986
(1)Save as otherwise provided in this section, an employee who was employed exclusively in connection with water supply or sewerage service or sewerage works under a local body whose properties, assets and water supply and sewerage services have been transferred to the Authority under Section 18 shall, on and from the date of transfer of such properly and assets to the Authority, become an employee of the Authority.
