Section 6 in The Orissa Universities (Non-teaching employees) Revised Scales of Pay Rules, 2009
6. Exercise of option.
(1)The option under the provisos to Rule 5 shall be exercised in writing in the Form as in the Second Schedule so as to reach the authority mentioned in Sub-rule (2) of this rule within three months of the date of publication of these rules or where an existing scale has been revised by any order made subsequent to that date, within 3 months of the date of such order :Provided that -(i)in case of a University employee who is on the date of such publication or, as the case may be, on the date of such order, on leave or deputation or foreign service or active service, the said option shall be exercised in writing so as to reach the said authority within three months of the date of his taking charge of his post and or within three months from the date of publication of these rules to the Administrative Department of Heads of Department or Head of Office;(ii)where a University employees is under suspension on the 1st day of January 2006, the option may be exercised within three months of the date of his return to his duty if that date is latter than the date prescribed in this sub-rule;(2)the option shall be intimated by the University employee to his Head of Office;(3)if the intimation regarding option is not received within the time mentioned in sub rule (1), the University employees shall be deemed to have elected to be governed by the revised pay structure on and from the 1st day of January, 2006;(4)the option once exercised shall be final.Note I. - Persons whose services were terminated on or after the 1st January, 2006 and who could not exercise the option within the prescribed time limit, on account of discharge on the expiry of the sanctioned posts, resignation, dismissal or removal on disciplinary grounds are entitled to the benefits of this rule.Note II. - Persons who have died on or after the 1st January, 2006 and could not exercise the option within the prescribed time limit are deemed to have opted for the revised pay structure on and from the 1st day of January, 2006.Note III. - Persons who were on earned leave or any other leave on the 1st January 2006 which entitled them to leave salary will be allowed the benefits of this rule.
