Section 4 in The Rajasthan Municipal Service (Revised Pay Scales) Rules, 1970
4. Exercise of option.
- (i) A member of the service who is eligible for the revised pay scale under Rule 3 above, may elect to continue to draw pay in his existing pay scale till the date on which he earns his next or subsequent increment in his existing pay scale or until he vacates his post or ceases to draw his pay in existing pay scale.(ii)The option under sub-rule (i) shall be exercised in writing in Form 1 and submitted to the Director within a period of six months of the coming into force of these rules :Provided that,(a)in case any member of the service is on leave, under suspension training or on foreign service during the said period of six months, the option shall be exercised by him within six months from the date of his return to regular duty in the service;(b)in case option is not received from any member of the service within the time specified above, he shall be deemed to have elected the revised pay scale with effect from 1-4-1960;(c)where a member of the service has expired or expires before exercising his option, within the prescribed period, he may be deemed to have exercised his option in favour of the revised pay scale or the existing pay scale which ever is advantageous to him and his initial pay shall be fixed accordingly.(iii)The option once exercised be final.
