Section 25(c) in The Himachal Pradesh and Bilaspur (New State) Act, 1954
(c)every person who immediately before the commencement of this Act, is an officer or servant of either of the existing Courts shall be an officer or servant, as the case may be, of the new Court deemed to have been appointed on the same terms and conditions of service (or on terms and conditions as similar thereto as the changes effected by this Act permit) as were applicable to him immediately before such commencement: Provided that nothing in this clause shall be deemed to prevent the new Court from altering the designation or the duties of any office or post;
