Section 16(2) in The M.P. Civil Services (Pension) Rules, 1976
(2)The option under sub-rule (1) shall be communicated to the Head of Office under intimation to the Audit Officer within a period of three months from the date of issue of the order of transfer to pensionable service, or if the Government servant is on leave on that day, within three months of his return from leave whichever is later.
