Section 2(3) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
(3)The employees who were in service on 1st April, 1961 and governed by the Municipal Councils Provident Fund Rules and Gratuity Rules shall be brought under these rules, if however in any case, such employee desires to continue under the Municipal Council Provident Fund Rules and Gratuity Rules applicable to him on 31" March, 1961, he may opt for them. The option shall be exercised within three months from the date of publication of these rules and option once exercised shall be final.
