Section 6(11) in The Gujarat Shops and Establishments (Employees Life Insurance) Act, 1980
(11)Where a qualified employee does not exercise the option within the time specified in sub-section (9) or exercise the option of not continuing the benefit, the employer shall be entitled to the refund of the contribution paid by him under sub-section (4) in so far as it relates to the period from the date of the cesser upto the end of the year.
