(7)A transferred officer shall, during the period he is required to serve in connection with the affairs of the State of Andhra.-(a)continue to be in the service of the State of Madras and be deemed to be on deputation to the State of Andhra, and(b)be entitled in addition to the remuneration which he would have drawn if he had continued during such period to serve in connection with the affairs of the State of Madras to such allowance as the President may by general or special order determine.
