Section 59(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Officers and servants of market committees (by whatever name called) holding the classes of posts specified in sub-sections (1) (2) and (3) of section 58 [x x x] [mitted by Act 17 of 1980 w.e.f. 1.5.1968] on the date immediately prior to the date of commencement of this Act shall with effect from the date of such commencement become officers and servants of the State Government.Explanation. - The State Government shall determine the designations of the officers and servants of the market committees who shall become officers and servants of the State Government under this sub-section.
