Section 43(1) in The Andhra Pradesh And Madras (Alteration Of Boundaries) Act, 1959
(1)Every person who, immediately before the appointed day, is serving in connection with the affairs of Andhra Pradesh or Madras shall, as from that day, continue so to serve, unless he is required by general or special order of the Central Government to serve provisionally in connection with the affairs of the other State.
