Section 16(3) in Dadra and Nagar Haveli and Daman and Diu (Merger of Union territories) Act, 2019
(3)As soon as may be after the Central Government passes orders finally allotting an employee in terms of sub-section (2), the Union territory of Dadra and Nagar Haveli and Daman and Diu shall take steps to integrate the employee into the services under its control in accordance with such special or general orders or instructions as may be issued by the Central Government from time to time in this behalf.
