Section 115(2) in The States Reorganisation Act, 1956
(2)Every person who, immediately before the appointed day. is serving in connection with the affairs of an existing State part of whose territories is transferred to another State by the provisions of Part 11 shall, as from that day, provisionally continue to serve in connection with the affairs of the principal successor State to that existing State, unless he is required by general or special order of the Central Government to serve provisionally in connection with the affairs of any other successor State.
