Section 151(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)Notwithstanding anything contained in sub-section (1), where an employee serving immediately before the date of abolition, of the Punjab Housing Development Board under sub-section (1) of section 148, in connection with the affairs of the State of Punjab in the Directorate of Housing and Urban Development has not given his option for his transfer to the Authority under sub-section (1), if not absorbed in any service or on any post under the Government of Punjab, shall be entitled to such gratuity, provident fund and other retirement benefits as are ordinarily admissible to him under the rules or authorisations of the State Government immediately before the date of abolition of the said Board.
