Section 32(2) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(2)The Government may make rules in respect of recruitment qualification, appointment, promotion, scale of pay, leave, leave allowance, action allowance, loans pension, gratuity, amenity, compassionate fund, dismissal, removal, conduct, departmental punishment, appeals and other service conditions of the members of the State Agricultural Marketing Service.
