Section 59(4) in The Goa, Daman And Diu Reorganisation Act, 1987
(4)Nothing in this section shall be deemed to affect the operation, on or after the appointed day, of the All India Services Act, 1951, (61 of 1951) or the rules made thereunder, in relation to the State cadres of the said services and in relation to the members of those services borne on the said cadres.
