Section 61(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)The Cadre strength of every market committee shall be specified by the Director of Agricultural Marketing.*(3) Notwithstanding anything contained in sub-sections (1) and (2) the market committee may with the prior approval of the Director of Agricultural Marketing or an officer authorised by him in this behalf create such number of temporary posts for a period not exceeding three months and make appointments thereof subject to the condition that the maximum monthly pay of any such post does not exceed rupees three hundred.]* Section 61(3) 78 85 86 90 106 112 and 147 have been amended and new sections 63A 106A and 109A have been inserted by Act 16 of 1991 but they are not yet brought into force. Text of the amendments made to the above sections and the new sections inserted are at the end of the Act.
