Section 48(4) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(4)The officer or servant concerned transferred under sub-section (3) shall, -(a)have his lien on the post held in the parent Market Committee;(b)not be put to disadvantageous position in respect of pay and allowances which he would have been entitled to, had he continued in the parent Market Committee ;(c)be entitled to deputation allowance at such rate as the Director/ Managing Director may by general or special order, specify; and(d)be governed by such other terms and conditions including disciplinary control as the Director/Managing Director may, by general or special orders, specify.Chapter-VI E-Trading
