Section 2 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
2.
(1)These rules shall apply to all non-teaching employees of Municipal Councils in Andhra area borne on the regular establishment who retired or to retire on or after the 1st of April, 1961.(2)The Andhra Pradesh Liberalised Pension Rules issued in G.O.Ms.No.231, Finance, dated the 11* June, 1962 and published as Supplement to Part I of the Andhra Pradesh Gazette, dated the 19th June, 1962 as amended from time to time and the Civil Services Regulations as amended from time to time in so far as they are not inconsistent with the provisions of the Andhra Pradesh Liberalised Pension Rules, shall mutatis mutandis apply to all employees referred to in sub-rule (1).(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.(4)The option shall be exercised in writing and shall be communicated by the employee concerned to the Secretary. The Secretary shall countersign the options received from the employees and have them pasted in the body of the service books. The option shall be acknowledged in writing by the Secretary and the acknowledgements shall be kept in safe custody by the employees for future reference, if any.(5)The Andhra Pradesh General Provident Fund Rules applicable to the Government servants for the time being in force shall mutatis mutandis apply to the employees who opt to these rules.
