Section 118(3) in The States Reorganisation Act, 1956
(3)Every person holding office immediately before the appointed day as chairman or other member of any of the Commissions mentioned in sub-section (2)-,(a)shall become a member, and if so specified also the chairman. Of such one of the Public Service Commissions for the States of Andhra Pradesh, Bombay. Madhya Pradesh, Punjab and Mysore as the President shall by order specify. and(b)shall, as such member or chairman, he entitled to receive from the Government of the State conditions of service not less favourable than those to which he was entitled under the provisions applicable to him immediately before the appointed day.
