Section 41(3) in The Bihar And West Bengal (Transfer Of Territories) Act, 1956
(3)Every person who is finally allotted under the provisions of sub-section (2) to Bihar or West Bengal shall, if he is not already serving therein, be made available for serving in that State from such date as may be agreed upon between the two State Governments and in default of such agreement, as may be determined by the Central Government.
