(4)All persons who are required by the President under sub-section (2) to serve in connection with the affairs of the State of Andhra shall be classified by him into the following two categories, namely :-(i)officers whose allocation to the State of Andhra is final (hereinafter referred to in this section as "allotted officers"), and(ii)officers required by the President to serve in connection with the affairs of the State of Andhra for limited period as provided in sub-section (5) (hereinafter referred to in this section as "transferred officers")
