Section 11 in Unique Identification Authority of India (Appointment of Officers and Employees) Regulations, 2020
11. Deputation.
(1)The posts which are to be filled up by the method of deputation would be widely circulated among such Ministries or Departments of the Central Government, State Governments, Administration of Union Territories, Public Sector Undertakings and Statutory and Autonomous Bodies which are expected to have people with the qualifications and experience matching the requirements of the Authority and willing to join the Authority on deputation.(2)The selection of candidates for appointment on deputation basis shall be made on the recommendations of the Selection Committee.(3)All appointments made on deputation in the Authority under these regulations shall initially be for a period not exceeding five years, which may be extended for such period and in such manner as prescribed by the Authority from time to time.
