Section 16(6) in Dadra and Nagar Haveli and Daman and Diu (Merger of Union territories) Act, 2019
(6)All services prior to the appointed day rendered by a person allotted under sub-section (2) in connection with the affairs of the existing Union territories shall, for the purposes of the rules regarding his conditions of service, be deemed to have been rendered in connection with the affairs of the Union territory of Dadra and Nagar Haveli and Daman and Diu.
