Section 43(3) in The Andhra Pradesh And Madras (Alteration Of Boundaries) Act, 1959
(3)Every person who is finally allotted under the provisions of sub-section (2) to Andhra Pradesh or Madras shall, if he is not already serving therein, be made available for serving in that State from such date as may be agreed upon between the two State Governments or in default of such agreement, as may be determined by the Central Government.
