Section 81(1) in The Bombay Reorganisation Act, 1960
(1)Every person who, immediately before the appointed day, is serving in connection with the affairs of the State of Bombay shall as from that day, provisionally continue to serve in connection with the affairs of the State of Maharashtra, unless he is required, by general or special order of the Central Government, to serve provisionally in connection with the affairs of the affairs of the State of Gujarat.
