Section 5 in The Rajasthan Municipal Service Rules, 1963
5. Initial constitution and appointment to the service.
(1)All persons appointed to the service by way of integration in accordance with the provisions of part IX of these Rules shall be deemed to have been appointed to the service :Provided that a permanent Government employee may within 90 days of the enforcement of these Rules exercise his option not to become a member of the service in which case the Appointing Authority of such Government servant may take such action as it may deem necessary in accordance with the provisions of the Rajasthan Service Rules :Provided further that a temporary Government employee may, within 30 days of the enforcement of these rules, exercise his option not to become a member of the service in which case, the Appointing Authority of such Government servant may terminate his services under the provisions of the Rajasthan Service Rules or absorb him on some other post under the Government.(2)A temporary employee who exercises option under the provisions of sub-rule (1) not to become a member of the service shall be deemed to have been served with the notice of discharge with effect from the date of his exercising such option. A permanent Government employee who exercises option under the provisions of sub-rule (1) not to become a member of the service shall be deemed to be on deputation with the Board from the date of his exercising such option, till the Appointing Authority of such Government servant absorbs him on another post or discharges him under the provisions of the Rajasthan Service Rules.(3)Holders of any other grade which may be encadred in the service after the commencement of these Rules shall also be dealt with in accordance with the provisions of this Rule.
