Section 39(5) in The State Of Himachal Pradesh Act, 1970
(5)Nothing in this section shall be deed to affect the operation after the appointed day of the All-India Services Act, 1951, or the rules or regulations made thereunder ion relation to the State cadres of the said Services referred to in sub-section (2) or sub-section (4) and in relation to the members of those services borne on the State cadres.
