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The Andhra Pradesh reorganization Act, 2014 78. Other provisions relating to services. 1. Nothing in this section or in section 77 shall be deemed to affect, on or after the appointed day, the operation of the provisions of Chapter I of Part XIV of the Constitution in relation to determination of the conditions of service of persons serving in connection with the affairs of the Union or any State: Provided that the conditions of service applicable immediately before the appointed day in the case of any person deemed to have been allocated to the State of Andhra Pradesh or to the State of Telangana under section 77 shall not be varied to his disadvantage except with the previous approval of the Central Government. 2. All services prior to the appointed day rendered by a person,- a. if he is deemed to have been allocated to any State under section 77, shall be deemed to have been rendered in connection with the affairs of that State; b. if he is deemed to have been allocated to the Union in connection with the administration of the successor State of Telangana, shall be deemed to have been rendered in connection with the affairs of the Union, for the purposes of the rules regulating his conditions of service. 3. The provisions of section 77 shall not apply in relation to members of any All-India Service.    |
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