Section 8(1) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985
(1)The employees of any existing Board, who held a civil post under Government but have been absorbed and have become the employees of the Authority under section 22 of the Act, (hereinafter referred to as "the absorbed employees") may opt either to be governed by these regulations or the rules in relation to gratuity applicable to them immediately before the appointed day.
