Section 26 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
26. [ Constitution of State Mandi Board Service. [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).]
(1)For the purpose of providing officers and employees to the Board and the Market Committees there shall be constituted, a service by the Board to be called the State Mandi Board Service.(2)The Board shall make regulations in respect of recruitment, qualifications, appointment, promotion, scale of pay, leave, leave salary, acting allowance, loan, pension, gratuity, annuity, compassionate fund, provident fund, dismissal, removal, conduct, departmental enquiry, punishment, appeal and other service conditions of the members of the State Mandi Board Service.(3)The salary, allowances, gratuity and other payments required to be made to the members of the State Mandi Board Service who are working under the control of the Market Committee shall be a charge on the Market Committee Fund.(4)The officers and employees appointed or absorbed under any rules or regulations and belonging to the State Marketing Service, Board Service and the Nakedars (Assistant Sub-Inspector) of Market Committee Service immediately before the constitution of the State Mandi Board Service under sub-section (1) shall be treated as members of the State Mandi Board Service.]
