Section 4 in The Employees' State Insurance (General) Regulations, 1950
(4)For the purpose of this regulation, the date of possible option shall mean-(i) in the case of a person who, on the date on which this regulation comes into force, is in receipt of [permanent disablement benefit] covered by sub-regulation (1) the date of coming into force of this regulation;(ii)In the case of any other insured person, the date on which assessment of permanent disablement covered by sub-regulation (1), is communicated to him by the appropriate Regional Office.
