Section 15 in The M.P. Municipal Services (Scale of Pay and Allowances) Rules, 1967
15. Procedure of election.
(1)The election under proviso to Rule 14 shall be exercised by an absorbed employee within six months from the date of communication of the order of absorption :Provided that Municipal employees who have left service on or after the appointed date but before the publication of these rules may also exercise election within six months from the date of communication of the order of absorption. Election once exercised is final :Provided further that the State Government will have power to grant extension in the period for exercise of election.(2)The prescribed form of option appended to these rules in Schedule VI should be submitted to the Chief Municipal Officer of the concerned Municipal Council, who will issue an acknowledgement over his own signature showing the date on which the form was presented to him. Officiating Municipal employees will have to make two separate elections one each for their substantive and officiating posts.
