Section 16(2) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(2)(a)The authority issuing the order of substantive appointment to a post under Commission as referred to in sub-regulation (1) shall alongwith such order require in writing the employee of the Commission to exercise the option under that sub-regulation within three months of the date of issue of such order, or if he is on leave on that day, within 3 months of his return from leave, whichever is later and also bring to his notice the provisions of clause (b).(b)If no option is exercised within the period referred to in clause (a), the employee of the Commission shall be deemed to have opted for clause (a) of sub-regulation (1).
