(2)Notwithstanding anything contained in sub-section (1), where any employee working in an Improvement Trust by notice in writing given to the Government or to the concerned Municipality, whichever is the appointing Authority, at any time before the expiry of three months, next following the appointed day, has intimated his intention of not becoming a member of the corresponding Municipal Service or employee of such Municipality as the case may be, he shall cease to be member of the concerned Municipality on the expiry of the notice period and be entitled to get such gratuity, provident fund and other retirement benefits, as were admissible to him immediately before the appointed day.
