Section 14 in The M.P. Municipal Services (Scale of Pay and Allowances) Rules, 1967
14. Election.
- The pay-scale applicable as from the appointed date to a Municipal employee who is absorbed as per Rules 8 and 9 against a post of which equation has been made as per Rule 7 will be the new scale prescribed in Schedule III of that post :Provided that such absorbed Municipal employee may elect to retain his present scale :Provided further that such absorbed Municipal employee may elect to retain his present scale only up to the date of his increment immediately following the appointed date or the Date of his appointment whichever is later.
