Section 11B(2) in The Rajasthan Agricultural Produce Markets Act, 1961
(2)The Secretary shall be a person in the full time employment of the State Government and he shall be governed by the Rajasthan Service Rules and shall get besides pay such allowances as may be fixed by the State Government.] [Inserted by Section 4 of Rajasthan Act No. 15-A of 1973 - Published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 14.7.1973.]
