Section 16(2) in The Punjab Panchayat Samitis and Zila Parishads Services Rules, 1965
(2)The employees of the Zila Parishads or Panchayat Samitis who were working in the district Boards immediately before their abolition and have been continuing in service since then shall draw their pay and allowances in the scales held by them immediately before the enforcement of these rules.Provided that an employee may exercise his option for the scale prescribed in these rules for the post held by him within a period of six month of the commencement of these rules and in that case his pay will be fixed in the scale as provided in these rules in accordance with the provisions of note 4 below.
