Section 32(3) in Punjab Regional and Town Planning and Development Act, 1995
(3)Every notification issued under sub-section (1) may also provide for one or any of the following matters, namely :-(a)the continuance in service of all the employees of the transferor Special Urban Planning and Development Authorities in the transferee Special Urban Planning and Development Authority at the same remuneration and on the same terms and conditions of service, which they were getting, or, as the case may be, by which they were being governed, immediately before the date on which the amalgamation takes effect;(b)the other terms and conditions for the amalgamation of the Special Urban Planning and Development Authorities;(c)the continuance by or against the transferee Special Urban Planning and Development Authority of any pending legal proceedings by or against any transferor Special Urban Planning and Development Authority; and(d)such consequential, incidental and supplementary provisions, as may, in the opinion of the State Government, be necessary to give effect to the amalgamation.
