Section 4 in The Punjab State Warehousing Corporation (Revised Scales of Pay) Regulations, 1980
4. Exercise of Option.
(1)The option under rule 4 to elect the existing scale or the revised scale shall be exercised in writing in the form appended to these regulations, so as to reach the Head of the Department/Office within four months of the date of issue of the regulations or of the orders revising the existing scale whichever is later.Provided :-(i)In the case of an employee who is on that date on leave or on active service, the said option shall be exercised in writing so as to reach the prescribed authority within four months of the date of his taking over charge of post under the Corporation; and(ii)Where an employee is under suspension on that date, the option shall be exercised within four months of the date of his return to duty.(2)If the declaration regarding option is not received by the prescribed authority within the time mentioned in sub-regulation (1) an employee shall be deemed to have elected scales of pay with effect from the appointed day.(3)In the case of the employees who opt to continue in the existing pay scale and quits the service of the Corporation, without coming over to the revised pay scale, dearness pay, dearness allowance, additional relief and additional dearness allowance up to 12 monthly average consumer price index 320 (1960-100) shall be treated as Dearness Pay for all purposes.(4)The option once exercised shall be final.
