Section 62 in Karnataka Agricultural Produce Marketing Act 1966
62. [Karnataka State Marketing Service] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] [etc] [Inserted by Act 17 of 1980 w.e.f.30.6.1979].
- [(1)] [Re-numbered by Act 16 of 1991 w.e.f. 27.6.1995] Not withstanding anything in this Act or the rules the State Government may by notification constitute any class of officers or servants employed for the purposes of this Act into a Marketing Service for the State to be designated as the "[Karnataka State Marketing Service] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973]":[Provided that the State Government may by notification constitute the officers and servants holding the classes of posts specified by the State Government under sub-section (1A) of section 59 into a separate service for the State to be designated as the "Karnataka State Market Committee Service.] [Inserted by Act 17 of 1980 w.e.f.30.6.1979](2)[ The State Government may by notification amalgamate the Karnataka State Market Committee Service and the Karnataka State Marketing Service into one single service and for this purpose it shall have power to equate the posts determine the scale of pay and to do such other things which are necessary or incidental to give effect to the amalgamation.] [Inserted by Act 16 of 1991 w.e.f.27.6.1995]
