Section 5(2) in The Rajasthan Municipal Service Rules, 1963
(2)A temporary employee who exercises option under the provisions of sub-rule (1) not to become a member of the service shall be deemed to have been served with the notice of discharge with effect from the date of his exercising such option. A permanent Government employee who exercises option under the provisions of sub-rule (1) not to become a member of the service shall be deemed to be on deputation with the Board from the date of his exercising such option, till the Appointing Authority of such Government servant absorbs him on another post or discharges him under the provisions of the Rajasthan Service Rules.
