Section 60(2) in The Goa, Daman And Diu Reorganisation Act, 1987
(2)As soon as may be after the appointed day, the Central Government shall by general or special order, determine whether every person referred to in clause (b) of sub-section (1) shall be finally allotted for service in the State of Goa or under the Union in connection with the affairs of the Union territory of Daman and Diu and the date will effect from which such allotment shall take effect or be deemed to have taken effect.
