Section 6I in The Punjab Agricultural Produce Markets Act, 1961
6I. Saving as to existing employees of Committee or Committees amalgamated or split up.
- When under Section 6B, a new Committee is constituted by amalgamation of two or more Committees or where two or more new Committees are constituted by splitting up of an existing Committee, the pay and allowances pension and retirement benefits, if any, of all employees of the Committee or Committees amalgamated or split up shall be the pay and allowances, pension and retirement benefits as in force immediately before the date of amalgamation or splitting up, as the case may be.] [Inserted by Haryana Act No. 21 of 1973.]
