Section 16(2) in Dadra and Nagar Haveli and Daman and Diu (Merger of Union territories) Act, 2019
(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 Union territory of Dadra and Nagar Haveli and Daman and Diu and the date with effect from which such allotment shall take effect or be deemed to have taken effect.
