Section 3 in The Punjab State Warehousing Corporation (Revised Scales of Pay) Regulations, 1980
3. Option to elect revised scales.
- Save as otherwise provided for in these regulations an employee shall draw pay in the revised scale applicable under these regulations to the post to which he is appointed :Provided that an employee whose pay scale has been revised under these regulations elect to continue to draw pay in the existing scale until the date on which he earns his next or any subsequent increment in the existing scale or until he vacates his post or ceases to draw his pay in that time scale of pay whichever is earlier. Where an employee exercise the option to retain the existing scale in respect of post held by him in an officiating capacity, his substantive pay for the purpose of rule 4.4 of the Punjab Civil Services Rules, Volume I Part I shall be the substantive pay which he should have drawn had he retained the existing scale in respect of the permanent post on which he holds a lien or would have held a lien, had his lien not been suspended.
