Section 115(5) in The States Reorganisation Act, 1956
(5)The Central Government may by order establish one or more Advisory Committees for the purpose of assisting it in regard to(a)the division and integration of the services among the new States and the States of Andhra Pradesh and Madras; and(b)the ensuring of fair and equitable treatment to all persons affected by the provisions of this section and the proper consideration of any representations made by such persons.
