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[Cites 0, Cited by 0] [Section 33(4)] [Section 33] [Entire Act]

State of Punjab - Subsection

Section 33(4)(f) in Punjab Regional and Town Planning and Development Act, 1995

(f)Notwithstanding anything contained in clause (c) of sub-section (4), where any employee of the existing Special Urban Planning and Development Authority by notice in writing given to the Successor Special Urban Planning and Development Authority at any time before the expiry of three months next following the date of his final allocation has intimated his intention of not becoming an employee of the Successor Special Urban Planning and Development Authority to which he is so allocated, he shall cease to be employee of that Authority on the expiry of the notice period and shall be entitled to get such gratuity, Provident Fund and other retirement benefits as are ordinarily admissible to him under the rules or authorisations of the existing Special Urban Planning and Development Authority immediately before the date of amalgamation.