Section 10 in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
10. Appointment and salaries of officers and servants of market committee.
(1)All appointments of officers and other employees necessary for the management of the market shall be made in the prescribed manner.(2)The market committee shall in the case of persons in the service of the Government whom it employs, make such contribution towards his pension and leave allowances, as may be required by the conditions of his service under the Government, to be paid by him or on his behalf.(3)The chairman, vice-chairman and every officer or servant of a market committee shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
