Section 33E(4) in Jharkhand Agricultural Produce Markets Act, 2000
(4)Every person who was holding a post comprised in a cadre referred to in sub-section (3) in any Market Committee (including a Government servant serving on deputation) shall on and from the date of constitution of the cadre (hereinafter in this section referred to as the said date) become a member of the cadre and shall hold his office or service therein by the same tenure, at the same remuneration, and upon the same other terms and conditions and with the same rights and privileges as to pension, gratuity and other matters as he would have held the same on the said date but for the constitution of the cadre and shall continue to do so until his employment as a member of a cadre is terminated or until his remuneration or other terms and conditions of service are revised or altered by the Board under or in pursuance of any law or in accordance with any provision which for the time being governs his service :Provided that nothing contained in this section shall apply to any such person who, by notice in writing given to the Jharkhand Government may within such time as the Jharkhand Government may by general or special order specify, intimate his intention of not becoming a member of the said cadre.]
