Section 6 in The Rajasthan Municipalities (Class IV Services) (New Pay Scales) Rules, 1973
6. Exercise of option.
(1)The option under Rule 5 shall be exercised in writing in form No. 1 appended to these rules and submitted to the Executive Officer within two months from the date the Board resolves to adopt the new pay scales after application of these rules :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 the option from any member is not received by the Executive Officer within the time specified in sub-rule (1) the member shall be deemed to have elected to drawn pay in the new pay scale with effect from the date of adoption of new pay scales in Board where he is serving.(3)Where 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 whichever is advantageous to him and his pay may be fixed accordingly.(4)The option one exercised shall be final.
