(i)the rules and orders governing the recruitment, pay, allowances and other conditions of service of the members of the Police Force constituted under any of the Acts mentioned in Part I or II of Schedule I and deemed to be the members of the Police Force under section 3, shall continue in force until altered or cancelled under clause (b); but in the case of members of the Police Force constituted under any of the Acts mentioned in Part II of that Schedule such alteration or cancellation shall subject to the proviso to sub-section (7) of section 115 of the State Re-organisation Act, 1956;
