Section 35 in The State Of Arunachal Pradesh Act, 1986
35. provision relating to All-India Services.
- Every member of the Indian Administrative Service, the Indian police Service and the Indian Forest Service who, immediately before the appointed day, is holding nay post in the existing Union territory of Arunachal Pradesh shall until otherwise directed by the Central Government be deemed to be on deputation on and from the appointed day, to the Government of the State of Arunachal Pradesh on the same terms and conditions for services as re applicable to him the relevant cadre rules:Provided that the period of such deputation shall in no case extend beyond a period of three years from the appointed day.Explanation. -In this section, "cadre rules" means the India Administrative Serviced (Cadre) Rules 1954, the Indian Police Service (Cadre) Rules, 1954 or the Indian Forest Service (Cadre) Rules, 1966, as the case may be.
