Section 77(1) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(1)As soon as may be, after the date of establishment of the Punjab Urban Planning and Development Authority under section 17 of the Act, the State Government shall obtain option in Form XXVII the employees serving immediately before that date in connection with the affairs of the State of Punjab in the Directorate of Housing and Urban Development whose assets transferred to the Punjab Housing Development Board under the Punjab Urban Estates (Development and Regulation) Act, 1964 (Punjab Act 22 of 1964), as to whether they are willing to be transferred to the service of the Punjab Urban Planning and Development Authority.
