Section 11 in The Rajasthan Agricultural Produce Markets Act, 1961
11. Appointment and salaries of servants of the market committee.
(1)The market committee may employ in the prescribed manner such officers and servants as may be necessary for the management of the market and may pay such officers and servants such salaries as the market committee thinks fit.(2)The market committee shall, in the case of any officer or servant of Government whom it employees, pay such pension contribution, gratuity or leave allowance as may be required by the conditions of his service under the State Government for the time being in force.(3)The market committee may also, in the case of any of its officers and servants, provide for the payment to them of such leave allowances, pensions or gratuities as it deems proper and may contribute to any provident fund which may be established for the benefit of such officers and servants.(4)The powers conferred by this section on the market committee shall be exercised subject to any rules which may be made in this behalf by the State Government.[11A. Direction to reduce the staff or terminate irregular appointments. - (1) If, at any time, it appears to the Director that the number of persons employed by a market committee is in excess of the requirements or that an irregular appointment has been made by the market committee, the Director shall issue a direction to reduce the number of such employees or terminate the irregular appointment and the market committee shall, on such a direction from the Director, reduce the number of such employees or terminate the irregular appointment.(2)Any direction issued to the market committee under sub-section (1) shall be complied with within such time as the Director may, in each case, specify which in no case shall be less than one month and in case of non-compliance, the Secretary shall, after giving one month's notice to the concerned employee, stop payment of pay and allowances to such employee and terminate his services.(3)Any person aggrieved by an order of the market committee or from the notice of termination of services served by the Secretary may, within fifteen days from the date of receipt of such order or notice, appeal to the State Government and the order of the State Government in appeal shall be final and shall not be called in question by any court.
