(1)Except as expressly provided by this Act, appointments to the civil services of, and civil posts under, the Crown in India, shall, after the commencement of Part III of this Act, be made-(a)in the case of services of the Federation, and posts in connection with the affairs of the Federation, by the Governor-General or such person as he may direct;(b)in the case of services of a Province, and posts in connection with the affairs of a Province, by the Governor or such person as he may direct.
