Section 5 in The Rajasthan Municipal (New Pay Scales) Rules, 1975
5. Exercise of option.
(1)The option under Rule 4 shall be exercised in writing in form No. 1 appended to these Rules and submitted to the Examiner within two months from the date these Rules come into force :Provided that in case of a member who is on that date on leave or on deputation or in foreign Service or under suspension or under training the option shall be exercised within 2 months from the date of his return to duty.(2)In case option from any member is not received by the Examiner within the time specified in sub-rule (1) the member shall be deemed to have elected to drawn pay in the new pay scales with effect from.(3)Where there the member expires before exercising his option within the prescribed period, he may be deemed to have exercised option in favour of existing pay scale or the new pay scale which ever is advantageous to him and his pay may be fixed accordingly.(4)The option once exercised shall be final.
