Section 5 in The Rajasthan Municipalities (Class IV Service) (Revised Pay Scales) Rules, 1971
5. Exercise of option.
- (i) Any member who is eligible for the Revised Pay Scale under Rule 3 above may elect to continue to draw pay in his existing pay scale till the date on which he earns his next or subsequent increment in his existing pay scale or until he vacates his post or ceases to draw his pay in his existing pay scale :Provided that if any Board resolves to make the Revised Pay scales applicable from a date after 2-5-1964, the member shall continue to draw pay in the scales of pay prescribed in the Schedule to the Rajasthan Municipalities (Class IV) Service Rules, 1964 as amended from time to time till the appointed date and the fixation of his pay will be done with reference to basic pay after adding due increments in the pay scale in force before 2nd May, 1964.(ii)The option under sub-rule (i) shall be exercised in writing in Form 1 and submitted to the Executive Officer within a period of two months from the coming into force of these rules or the appointed date whichever is later ;Provided that-(a)In case any member is on leave, under suspension, training or on foreign service during the said period of two months, the option shall be exercised by him within two months from the date of his return to regular duty in the service;(b)In case option is not received from any member within the time specified above he shall be deemed to have elected the Revised Pay scale from the appointed date.(c)Where any member has already expired or expires before, exercising his option within the prescribed period he may be deemed to have exercised his option in favour of the revised pay scale or the existing pay scale whichever is advantageous to him and his pay shall be fixed accordingly.(iii)The option once exercised shall be final.
