Section 82(6) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(6)Notwithstanding anything contained in sub-section (5), where any employee of the Market Committees, by notice in writing given to the Board at any time before the expiry of three months next following the date of abolition of the Market Committees under sub-section (1), has intimated his intention of not becoming an employee of the Agricultural Produce Market Committees, he shall cease to be an employee of Agricultural Produce Market Committees and shall be entitled to get such gratuity, provident fund and other retirement benefits as are ordinarily admissible to him under the rules of the Himachal Pradesh Marketing Board immediately before its abolition.
