Section 6(4) in Orissa Revised Scales of Pay Rules, 2008
(4)The option once exercised shall be final.Note-1. - Persons whose services were terminated on or after the 1st January,2006 and who could not exercise the option within the prescribed time limit, on account of discharge on the expiry of the sanctioned posts, resignation, dismissal or removal on disciplinary grounds are entitled to the benefits of this rule.Note-2. - Persons who have died on or after the 1st day of January, 2006 and could not exercise the option Within the prescribed time limit are deemed to have opted for the revised pay structure on and from the 1st day of January, 2006.Note-3. - Persons who were on earned leave or any other leave on 1.1.2006 which entitled them to leave salary will be allowed the benefits of this rule.
