Section 38 in The State Of Arunachal Pradesh Act, 1986
38. Provisions as to continuance of officers in same posts.
- Every person who immediately before the appointed day, is holding or discharging the duties of any post of office in connection with the affairs of the existing Union territory of Arunachal Pradesh shall continue to hold the same post or office shall be deemed on and from that day, to have been duly appointed to the post or office by the Government of or other appropriate authority in the State of Arunachal Pradesh on the same terms and conditions of appointment and on the same tenure as he was holding the post or office immediately before that day:Provided that nothing in this section shall be deemed to prevent a competent authority on or after the appointed day from passing in relation to such person any order affecting his continuance in such post or office.
