Section 75(2) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(2)Every officer and other employee serving the Board or a Marketing Committee, prior to the constitution of the Marketing Service, shall continue to hold office by the same tenure and on the same remuneration and on the same terms and conditions of service as he is holding on the date of commencement of this Act, except where such tenure, remuneration and terms and conditions are altered by the Board, with the prior approval of the Government:Provided that the tenure, remuneration and terms and condition of service of any such officer or employee shall not be altered to his disadvantage with out the previous approved of the Government.
