4. Government servants transferred from services and posts to which these rules do not apply.
(1)A Government servant who is transferred permanently to a service or post to which these rules apply from a service of posts to which these rules do not apply shall become subject to these rules;Provided that it shall be open to him, within six months or the date of issue of the order of his permanent transfer or, if he is on leave on that day, then within six months of his return from leave whichever is later to elect to be governed by the pension rules to which he was subject immediately before the date of his transfer.(2)The option under the proviso to sub-rule (1) shall be exercised in writing and communicated to the authority making such order of transfer.(3)The option once exercised shall be final.Chapter - II General Conditions
