Section 100A(2)(e) in The U.P. Water Supply and Sewerage Act, 1975

[Cites 0, Cited by 0] [Section 100A(2)] [Section 100A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 100A(2)(e) in The U.P. Water Supply and Sewerage Act, 1975

(e)Save as otherwise provided, every employee appointed under Section 27 of this Act or absorbed in the service of Jal Sansthan under sub-section (1) of Section 38 of the Act shall become employee of the local body and the provisions of Section 38 shall, mutalis mutandis, apply in respect of his transfer to the service of the local body as they applied in respect of transfer from local body to the Jal Sansthan;

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State of Uttar Pradesh - Subsection

Section 100A(2)(e) in The U.P. Water Supply and Sewerage Act, 1975