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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(1) in The Punjab State Warehousing Corporation (Revised Scales of Pay) Regulations, 1980

(1)The option under rule 4 to elect the existing scale or the revised scale shall be exercised in writing in the form appended to these regulations, so as to reach the Head of the Department/Office within four months of the date of issue of the regulations or of the orders revising the existing scale whichever is later.Provided :-
(i)In the case of an employee who is on that date on leave or on active service, the said option shall be exercised in writing so as to reach the prescribed authority within four months of the date of his taking over charge of post under the Corporation; and
(ii)Where an employee is under suspension on that date, the option shall be exercised within four months of the date of his return to duty.