Section 81(6) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(6)Notwithstanding anything contained in sub-section (5), where any employee of the Himachal Pradesh Marketing Board, by notice in writing given to the Board at any time before the expiry of three months next following the date of abolition of the Himachal Pradesh Marketing Board under sub-section (1), has intimated his intention of not becoming an employee of the Board, he shall cease to be an employee of the Board and shall be entitled to get such gratuity, provident fund and other retirement benefits as are ordinarily admissible to him under the rules or authorization of the Himachal Pradesh Marketing Board immediately before its abolition.
