Section 41(1) in The State Of Himachal Pradesh Act, 1970
(1)Every person who immediately before the appointed day is serving in connection with the affairs of the Union under the administrative control of the Administrator of the Union territory of Himachal Pradesh shall, unless otherwise directed by an order of the Central Government, be deemed to have been allocated for service as from that day in connection with the affairs of the State of Himachal Pradesh.Provided that no directions shall be issued under this section after the expiry of a period of one year from the appointed day:Provided further that nothing ion this section shall affect the operation of section 82 of the Punjab Reorganisation Act, 1966 (31 of 1966)
