Section 81(4) in The Bombay Reorganisation Act, 1960
(4)The Central Government may be order establish one or more Advisory Committees for the purpose of assisting it in regard to-(a)the division and integration of the service among the States of Maharashtra and Gujarat; and(b)the ensuring of fair and equitable treatment to all persons effected by the provisions of this section and the proper consideration of any representations made by such persons.
