Section 5(1) in The Rajasthan Municipal Service Rules, 1963
(1)All persons appointed to the service by way of integration in accordance with the provisions of part IX of these Rules shall be deemed to have been appointed to the service :Provided that a permanent Government employee may within 90 days of the enforcement of these Rules exercise his option not to become a member of the service in which case the Appointing Authority of such Government servant may take such action as it may deem necessary in accordance with the provisions of the Rajasthan Service Rules :Provided further that a temporary Government employee may, within 30 days of the enforcement of these rules, exercise his option not to become a member of the service in which case, the Appointing Authority of such Government servant may terminate his services under the provisions of the Rajasthan Service Rules or absorb him on some other post under the Government.
