Section 4(2) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
(2)An employee, who is entitled to the benefit of pension and gratuity under any rules or orders prevalent in any Board at the time of coming into force of these rules may opt to be admitted to the benefits of these rules within three months of such commencement and the option once exercised shall be final. Such an employee shall be a subscriber to the Fund from the date of these rules and in lien of pensionary service put in so far, he shall be entitled to the benefits prescribed under these rules. Such employee shall subscribe for the total period of his service put in before the commencement of these rules either in one or more installments as determined by the Board at the 8-¼% of his emolument :Provided that if any employee choose not to pay the amount of subscription so due, such amount shall be deemed to be an advance to such employees and interest thereon shall be chargeable from him at the rate prescribed in sub-rule (2) of rule 12 which shall be deducted from his monthly emoluments and credited to his account in the Fund.
