Section 3(1) in Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000
(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.
