Section 12A(4C) in The Food Corporations Act, 1964
(4C)Where an officer or other employee has exercised an option under sub-section (4), or exercises, or is deemed to have exercised, an option under that sub-section, read with sub-section (4A) or sub-section (4B), to be governed by the leave, provident fund, retirement or other terminal benefits admissible to the employees of the Central Government, such benefits shall be calculated on the basis of the pay and allowances drawn by him in the Corporation.] [Inserted by Act 12 of 1977, Section 2 (w.e.f. 31-12-1976)]
