Section 23A(6) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(6)Every permanent or temporary employee of the State Government or of a Committee becoming a member of the Cadre under sub-section (2) shall, on and from the said date become a permanent or temporary member of the cadre as the case may be, against a permanent or temporary post, which shall stand created in such cadre with effect from the said date.
