Section 117(2)(e) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(e)the manner of constitution of the Marketing Service, recruitment therein and the qualifications, appointment, promotion, scale of pay, leave and its encashment loans, pensions, gratuity, contribution to funds, reimbursement of actual expenses on hospitalization in authorised hospitals, dismissal, removal, conduct departmental enquiries and punishments, appeals and other conditions of service of its members and other staff.