Section 24 in Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991
24.
. (i) The employees who were in the service of the Board on 1.4.91 shall exercise their option within three months of the notification of these regulations if they desire to be governed by these regulations. Option once given shall be final.(ii)The employees who fail to exercise their option within the prescribed period shall be deemed to have opted for continuing under Contributory Provident Fund Regulations.
