Section 69(5) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(5)Every person who was holding a post comprised in a cadre referred to in sub-section (4) in any market committee (including a Government servant serving on deputation) shall, on and from the date of institution of the cadre (hereinafter in this section erred to as the said date) become a member of the cadre and shall hold his office or service therein by same tenure, at the same remuneration, and with same rights and privileges as the pension, gratuity other matters as he would have held the same on a said date what for the constitution of the cadre and all continue to do so until his employment as member of a cadre is terminated or service are revised altered by the Board under or in pursuance of any or in accordance with any provision which for the time being governs his service :Provided that nothing contained in this section shall apply to any such person who, by notice in writing given to the Government may, within such time as the Government may by general or special order specify intimate his intention of not becoming a member of the said cadre.
