Section 59 in Karnataka Agricultural Produce Marketing Act 1966
59. Absorption of [x x x] [Omitted by Act 17 of 1980 w.e.f. 30.6.1979] staff of market committees in Government service.
(1)Officers and servants of market committees (by whatever name called) holding the classes of posts specified in sub-sections (1) (2) and (3) of section 58 [x x x] [mitted by Act 17 of 1980 w.e.f. 1.5.1968] on the date immediately prior to the date of commencement of this Act shall with effect from the date of such commencement become officers and servants of the State Government.Explanation. - The State Government shall determine the designations of the officers and servants of the market committees who shall become officers and servants of the State Government under this sub-section.(1A)[ Notwithstanding anything contained in this Act or in any other law for the time being in force officers and servants of market committees holding such classes of posts on such dates as may be specified by the State Government shall with effect from such date become officers and servants of the State Government and they shall draw their salary and allowances from the consolidated fund of the State;] [Inserted by Act 17 of 1980 w.e.f. 30.6.1979](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.(3)Notwithstanding anything contained in the Industrial Disputes Act 1947 (Central Act 14 of 1947) or in any other law for the time being in force or in any contract the transfer of the services of any officer or servant of a market committee by virtue of sub-section (1) [or sub-section (1A)] [Inserted by Act 17 of 1980 w.e.f. 30.6.1979] shall not entitle any such officer or servant to any compensation or payment under that Act or other law or contract and no such claim shall be entertained by any court tribunal or other authority.
