Section 60(7) in The Goa, Daman And Diu Reorganisation Act, 1987
(7)All service prior to the appointed day rendered by a person allotted under sub-section (2) in connection with the affairs of the existing Union territory shall for purposes of the rules regarding his conditions or service, be deemed to have been rendered in connection with the affairs of the State or the Union to which he is finally allotted.
