Section 60(1) in The Goa, Daman And Diu Reorganisation Act, 1987
(1)Every person employed in connection with the affairs of the Union territory or the State of Goa and serving, immediately before the appointed day, in the district of Goa of the existing Union territory shall, on and from that day,-(a)continue to serve in connection with the affairs of the State of Goa; and(b)be deemed to be provisionally allotted to serve in connection with the affairs of the said State:Provided that nothing in clause (b)shall apply to a person to whom the provisions of section 59 apply or to a person on deputation from any State.
