Section 32 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
32. Constitution of State Agricultural Marketing Service.
(1)The Government may, for the purpose of providing officers to the market committee, constitute in the prescribed manner a service, to be called the State Agricultural Marketing Services.(2)The Government may make rules in respect of recruitment qualification, appointment, promotion, scale of pay, leave, leave allowance, action allowance, loans pension, gratuity, amenity, compassionate fund, dismissal, removal, conduct, departmental punishment, appeals and other service conditions of the members of the State Agricultural Marketing Service.(3)The salary, allowances, gratuity and other payment required to be made to the members of the State Agricultural Marketing Service, in accordance with the condition of their service, shall be a charge on the Market committee.(4)The Director/Board may transfer any member of the State Agricultural Marketing Service from one Market Committee to another market committee.
