Section 10(3) in Maharashtra Housing and Area Development Authority (Absorption, Seniority Pay and Allowances) Rules, 1980
(3)The option made under sub-rule (2) above shall be exercised in writing by the absorbed employee within three months from the date of absorption and shall be intimated by him -(a)if he is member of the staff of the Authority, to the Chief Officer concerned of the Board; and(b)if he is an officer of the Authority, to Financial Controller of the authority.A copy of such option shall be submitted by the absorbed employee to the Chief Executive Officer of the Authority.
