Section 2(4) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
(4)The option shall be exercised in writing and shall be communicated by the employee concerned to the Secretary. The Secretary shall countersign the options received from the employees and have them pasted in the body of the service books. The option shall be acknowledged in writing by the Secretary and the acknowledgements shall be kept in safe custody by the employees for future reference, if any.
