Section 37(1) in The State Of Arunachal Pradesh Act, 1986
(1)Nothing in this section 36 shall be deemed to affect on or after the appointed day, the operation of the provisions of Chapter I of Part XIV of the Constitution in relation to determination of the conditions of service of person serving in connection with the affairs of the State of Arunachal PradeshProvided that the conditions of service applicable immediately before the appointed day in the case of any person referred to in section 36 shall not be varied to his disadvantage except with the previous approval of the Central Government.
