Section 12A(4A) in The Food Corporations Act, 1964
(4A)[ Notwithstanding anything contained in sub-section (4),--(a)every officer or other employee in respect of whom an order of transfer under sub-section (1) had been made before the date of commencement of the Food Corporations (Amendment) Act, 1977 (hereafter in this section referred to as the appointed day) shall, whether or not he had exercised the option under sub-section (4) before the appointed day, exercise such option within six months from the appointed day; and(b)every officer or other employee in respect of whom an order of transfer under sub-section (1) may be made after the appointed day shall, within six months from the date or such order, exercise his option under sub-section (4), and in each such case such option once exercised shall be final:Provided that where an officer or other employee having exercised an option under sub-section (4) before the appointed day--(i)has died or retired before the appointed day, or dies or retires after the appointed day, before exercising the option as required by this sub-section, or(ii)does not exercise the option as required by this sub-section, the option already exercised by him shall be deemed to have been validly exercised by him under sub-section (4).
