Section 31(6) in Warehousing Development and Regulatory Authority (Conditions of service of the Officers and other Employees) Regulations, 2016
(6)The Officers and employees of the Authority other than those on deputation shall be entitled to the Group Insurance scheme to be formulated by the Authority in consultation with the Central Government;Provided that the Officers and employees of the Authority appointed on deputation shall continue to be governed by the Group Insurance Schemes as applicable to them in their parent Ministry or Department or Organisation.The Authority shall recover contribution towards the Insurance Schemes from such Officers and employees, and remit the amount immediately to the lending Ministry or Department or Organisation.Any loss of interest on account of late remittance shall be borne by the Authority.
