Section 48 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
48. Appointment of staff by the Market Committee.
(1)Every Market Committee may appoint such other officers and servants as may be necessary and proper for the efficient discharge of its duties:Provided that no post shall be created save with the prior sanction of the Director/ Managing Director:(2)Subject to the provisions in this Act/ and rules made thereunder, the Market Committee may make Bye-laws for regulating the appointment pay, leave, leave allowances, pensions, gratuities, contribution to provident Fund and other conditions of service of officers and servants appointed under sub-section (1) and for providing for the delegation of powers, duties and functions to them.(3)Notwithstanding anything contained in this Act or any Rules or Bye-laws made thereunder, the Director/Managing Director may, subject to the conditions specified in sub-section (4), transfer on deputation any officer or servant of any Market Committee carrying a maximum scale of pay as may be prescribed to any other Market Committee of the Revenue Division and it shall not be necessary for the Director/ Managing Director to consult either the Market Committee or the officer or servant concerned before passing an order of transfer on deputation under this sub-section.(4)The officer or servant concerned transferred under sub-section (3) shall, -(a)have his lien on the post held in the parent Market Committee;(b)not be put to disadvantageous position in respect of pay and allowances which he would have been entitled to, had he continued in the parent Market Committee ;(c)be entitled to deputation allowance at such rate as the Director/ Managing Director may by general or special order, specify; and(d)be governed by such other terms and conditions including disciplinary control as the Director/Managing Director may, by general or special orders, specify.Chapter-VI E-Trading
