Section 8(2) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985
(2)Such option shall be exercised within 180 days from the date of publication of these regulations :Provided that, if any employee fails to exercise the option within 180 days as aforesaid, then the Chief Executive Officer may, for reasons recorded in writing, permit him to exercise such option within such extended or further extended period as he may specify in writing in this behalf :Provided further that, if an employee does not exercise his option within the period or the extended period, if any, he shall be deemed to have opted to be governed by these regulations.
