Section 3 in Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000
3. Exercise of Option.
(1)The option under clause (i) of sub-rule (3) of rule 1 to elect to be governed by these rules, shall be exercised in form I appended to these rules so as to reach Competent Authority within a period of four months from the date of publication of these rules in the Official Gazette :Provided that, -(a)in the case of an employee, who on the date of publication of these rules was on leave, the option shall be exercised within a period of four months from the date he joins his duty after returning from leave;(b)where an employee is under suspension on that date, the option shall be exercised within a period of four months from the date he joins his duty; and(c)in the case of an employee, who dies without exercising his option within the stipulated period, he shall be deemed to have opted for these rules.(2)The employees who opt for these rules shall cease to avail the benefit of Contributory Provident Fund and the employees who opt out of these rules, shall continue to avail the benefit of the Contributory Provident Fund.
