Section 40(7) in The State Of Himachal Pradesh Act, 1970
(7)Every member of the Central Health Service who immediately before the appointed day is holding any post in the existing Union territory of Himachal Pradesh being a post included in the authorised strength of that Service, 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 Himachal Pradesh on the same terms an conditions of service as are applicable to him under the Central Health Service Rules, 1963, but without any deputation allowance: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 sub-section, "Central Health Service" means the Central Health Service constituted under the Central Health Service Rules, 1963.
