Section 23A(7) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(7)[ Nothing in para 426 or 436 of the Civil Service Regulations as applicable to Government servants under the rule making control of the State Government or in any other rules relating to employees of the Committees in relation to retrenchment or abolition of post shall, except to the extent provided in this section, apply to any employee referred to in sub-section (2).] [Inserted by section 14 of President Act no. 13 of 1973 as re-enacted by U. P. Act no, 30 of 1974.]
