Section 30(4) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(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 [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] may by general or special order, specify; and(d)be governed by such other terms and conditions including disciplinary control as the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] may, by general or special orders, specify.]Chapter-VI Regulation Of Trading
