Section 21 in University of Udaipur Officers (Conditions of Service) Rules, 1976
21. Special Provision for existing officers.
- All appointments made in substantive capacity, prior to the commencement, of these rules, shall be deemed to have been made under the provisions of these rules, and person so appointed, shall draw the pay drawn by him immediately before such commencement provided that he may on his option, to be exercised within six months of the date of enforcement of these rules, seek retirement and get all benefits available to him.Note:- If an officer does not exercise any option within six months, he shall be deemed to be governed by the provisions of these rules.
