Section 114(4) in The States Reorganisation Act, 1956
(4)The cadres of each of the said services for the existing States of Bombay, Madhya Pradesh. Punjab and Vindhya Pradesh, and for the existing Part B States shall, as from the appointed day. cease to exist, and the members of each of the said services borne on those cadres shall he allocated to the State cadres of the same service for the new States or for the other existing States in such manner and with effect from such date or dates as the Central Government may by order specify.
