Section 20 in Jharkhand Agricultural Produce Markets Act, 2000
20. Appointment and salaries of officers and servants of the Market Committee.
(1)Every Market Committee shall have a person as a Secretary appointed by the Jharkhand Government [or the Board] [Substituted by Act 60 of 1982.] on such terms and conditions as may be prescribed.(2)The Jharkhand Government [or the Board] [Substituted by Act 60 of 1982.] may appoint Engineers and provide such other technical services as it may consider necessary for the efficient working of the market.(3)The Market Committee shall contribute such sum not exceeding forty percent of its gross income as may be determined by the Jharkhand Government towards the cost of maintenance of the services mentioned in sub-sections (1) and (2) of audit.(4)Subject to the provisions of sub-sections (1), (2) and (3) and the rules and bye-laws, the Market Committee may employ also such number of other officers and servants and pay such officers and servants such salaries, as [or the Board] [Substituted by Act 60 of 1982.] may sanction.(5)Subject to the approval of the Jharkhand Government [or the Board] [Substituted by Act 60 of 1982.] the Market Committee may, in the case of any officers and servants provide for the payment to them of such leave allowances, pensions or gratuities as it deems proper and may provide for the creation and management of Provident Fund for compelling contribution thereon on the part of its officers and servants and for supplementing such contribution out of the Market Committee Fund.
