(1)No civil post which, immediately before the commencement of Part III of this Act, was a post in, or a post required to be held by some member of, a Central Service Class I, a Central Service Class II, a Railway Service Class I, a Railway Service Class II, or a Provincial Service, shall, if the abolition thereof would adversely affect any person who immediately before the said date was a member of any such service, be abolished, except-(a)in the case of a post in connection with the affairs of the Federation, by the Governor-General exercising his individual judgment;(b)in the case of a post in connection with the affairs of a Province, by the Governor of the Province exercising his individual judgment.
