Section 59(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)The officers and servants of market committees who become officers and servants of the State Government under sub-section (1) [or sub-section (1A)] [Inserted by Act 17 of 1980 w.e.f. 30.6.1979] shall hold their office by the same tenure at the same remuneration and upon the same terms and conditions of service and with the same rights and privileges as to pension gratuity provident fund and such matters as they would have held the same under the market committee concerned and shall continue to do so until their remuneration terms and conditions of service including the privileges as to pension provident fund and gratuity are altered by rules or other provisions made [under the Karnataka State Civil Services Act 1978] [Substituted by Act 14 of 1990 w.e.f. 2.4.1992 by notification . The Text of the notification is at the end of the Act.] and any such alteration shall have effect notwithstanding anything contained in any contract or law for the time being in force.
