Section 15(1) in The Chhattisgarh Municipal Services (Scale of Pay and Allowances) Rules, 1967
(1)The election under proviso to Rule 14 shall be exercised by an absorbed employee within six months from the date of communication of the order of absorption :Provided that Municipal employees who have left service on or after the appointed date but before the publication of these rules may also exercise election within six months from the date of communication of the order of absorption. Election once exercised is final :Provided further that the State Government will have power to grant extension in the period for exercise of election.
