Section 109(1) in The States Reorganisation Act, 1956
(1)Save as otherwise expressly provided by the foregoing provisions of this Part, where anybody corporate has been constituted under it Central Act, State Act or Provincial Act for an existing State the whole or any part of which is by virtue of the provisions of Part II transferred to any other existing State or to a new State, then, notwithstanding such transfer, the body corporate shall, as from the appointed day, continue to function and operate in those areas in respect of which it was functioning and operating immediately before that day, subject to such direction as may from time to time he issued by the Central Government. until other provision is made by law in respect of the said body corporate.
