Section 16 in The Rajasthan Agricultural Produce Markets (Market Committee Employees) Service Rules, 1975
16. Termination of lien.
- An employee's lien shall not be terminated even with his consent if he is without a lien or a suspended lien.[17. Subscription to Provident Fund. - An employee shall be required to subscribe to the Contributory Provident Fund of the Market Committee in accordance with such rules may be framed by the Government.] [Substituted by Notification No. F. 10(28)/Agriculture 2B/78, dated 1.8.1984-Rajasthan Gazette, Extraordinary, Part IV-C, dated 3.8.1984, p. 91, dated 1.8.1984 [3.8.1984]][17A. Payment of Gratuity. - The gratuity payable to an employee shall be determined in accordance with the rules as are applicable to the State Government employees.] [Inserted by Notification No. F. 10(28)/Agriculture 2B/78, dated 1.8.1984-Rajasthan Gazette, Extraordinary, Part IV-C, dated 3.8.1984, p. 91, dated 1.8.1984 [3.8.1984].]
