Section 8(3) in Agricultural And Processed Food Products Export Development Authority Act, 1985
(3)Before any order is issued under sub-section (1) , all officers and employees of the Council shall be given an option to express, in such form as may be prescribed, and within such time as maybe specified in that behalf by the Central Government, their willingness or otherwise to become employees of the Authority and such option once exercised shall be final:Provided that no order under sub-section (1) shall be made in relation to any officer or other employees of the Council who has intimated his intention of not becoming an employee of the Authority within the time specified in that behalf:Provided further that such of the officers and employees of the Council who do not express, within the time specified in that behalf, their intention of becoming the employees of the Authority, shall be dealt with in the same manner and in accordance with the same laws and standing orders as would have applied immediately before the commencement of this Act to the employees of the Council in the event of the reduction of the strength of the officers and employees of the Council.
