Section 1 in Haryana Urban Development Authority Employees' Pension Regulations, 2001
1. Short title and application.
(1)These regulations may be called the Haryana Urban Development Authority Employees Pension Regulations, 2001.(2)They shall come into force on the date of their publication in the Official Gazette.(3)They shall apply to all the employees of Haryana Urban Development Authority established and constituted under the Haryana Urban Development Authority Act, 1977 (13 of 1977), who join the service on or after coming into force of these regulations and other employees already in service who opt for these regulations. The later category of employees shall have to exercise an option in Form `A' appended to these regulations within three months from the date of coming into force of these regulations.(4)The employees who do not opt for these regulations, shall be governed by the provisions contained in Haryana Urban Development Authority Employees' Provident Fund Rules, 2001.
