Section 82(5) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(5)All employees of the Market Committees shall, on and from the date of their abolition under sub-section (1), become employee of the Agricultural Produce Market Committees, and shall hold office in such Market Committees on the same terms and conditions of service and shall continue as such unless and until their terms and conditions of service are altered by the Board with the previous approval of the State Government.
