Section 77(3) in The Andhra Pradesh Reorganisation Act, 2014
(3)Every person who is finally allotted under the provisions of sub-section (2) to a successor State shall, if he is not already serving therein, be made available for serving in the successor State from such date as may be agreed upon between the Governments of the successor States or, in default of such agreement, as may be determined by the Central Government:Provided that the Central Government shall have the power to review any of its orders issued under this section.
