Section 31(2) in Punjab Water Supply and Sewerage Board Act, 1976
(2)[ Each officer and employee transferred from the service of the Government to that of the Board shall, within a period of six months from the date of such transfer or from the date of commencement of the Punjab Water Supply and Sewerage Board (Amendment) Act, 1978, whichever period expires later, exercise his option whether he wishes to retain pension and gratuity benefits admissible in Government service or wishes to be governed by the contributory provident fund rules of the Board and the option once exercised shall be final :Provided that if officer or employee fails to exercise his option within the aforesaid period, he shall be deemed to have exercised option for retaining pension and gratuity benefits to which he was entitled immediately before his service were transferred to the Board.] [Inserted by Punjab Act 31 of 1978.]
