Section 15 in Dadra and Nagar Haveli and Daman and Diu (Merger of Union territories) Act, 2019
15. Provisions relating to All India Services.
- The members of each of the All India Services borne on the existing Union territories cadre immediately before the appointed day shall continue to be in the cadre of the same service of the existing Union territory in which they stand allocated before the appointed day.
