Section 8(3) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985
(3)Option once exercised shall be final and an employee shall be entitled to gratuity in accordance with these regulations, or as the case may be, the rules of gratuity applicable to him on the appointed day, in respect of which he has exercised an option under, or is deemed to have opted to be governed by these regulations.
