Section 113(1) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
(1)Every officer and other employee employed with the Hyderabad Metropolitan Water works and sewerage and sewage treatment works as the case may be, shall stand transferred to and become an officer or other employee of the Board with such designations as the Board may determine and shall hold by the same tenure, at the same remuneration the same terms and conditions of service applicable immediately before such transfer and shall continue to do so unless and until such tenure, remuneration and terms and conditions are duly altered by the Board:Provided that any service rendered by such officer or employee before such transfer shall be deemed to be service rendered under the Board.
