Section 77 in Punjab Regional and Town Planning and Development (General) Rules, 1995
77. Employees of the Directorate to give option for their transfer to the Authority.
(1)As soon as may be, after the date of establishment of the Punjab Urban Planning and Development Authority under section 17 of the Act, the State Government shall obtain option in Form XXVII the employees serving immediately before that date in connection with the affairs of the State of Punjab in the Directorate of Housing and Urban Development whose assets transferred to the Punjab Housing Development Board under the Punjab Urban Estates (Development and Regulation) Act, 1964 (Punjab Act 22 of 1964), as to whether they are willing to be transferred to the service of the Punjab Urban Planning and Development Authority.(2)After obtaining the option of the employees of the Directorate under sub-rule (1), the State Government shall forward such option to the Punjab Urban Planning and Development Authority for considering the suitability of such employees for their transfer to the service of the Authority.(3)When the suitability of the employees of the Directorate is determined by the Authority referred to the sub-rule (2), it shall recommend to the State Government the names of employees found suitable for transfer to its service.(4)On receipt of recommendations under sub-rule (3), the State Government shall issue orders under sub-section (1) of Section 151 of the Act for the allocation of the employees of the Directorate to the Authority with effect from the date of establishment of the Punjab Urban Planning and Development Authority under section 17. Sections 154 and 180(2)(221).
