Section 59(1A) in Karnataka Agricultural Produce Marketing Act 1966
(1A)[ Notwithstanding anything contained in this Act or in any other law for the time being in force officers and servants of market committees holding such classes of posts on such dates as may be specified by the State Government shall with effect from such date become officers and servants of the State Government and they shall draw their salary and allowances from the consolidated fund of the State;] [Inserted by Act 17 of 1980 w.e.f. 30.6.1979]
