Section 75(3) in Life Insurance Corporation of India (Staff) Rules, 1960
(3)Where the services of an employee of the Corporation are placed at the disposal of a foreign employer it shall be a condition of the deputation that the foreign employer shall, during the period of such deputation, bear the entire cost of the services of the employee including the following viz, -(a)Salary during joining time;(b)travelling allowances payable to the employee to enable him to join his appointment under the foreign employer and to return to his appointment in the Corporation on the termination of his deputation;(c)leave salary for the leave earned period during the period of deputation;(d)the employer's contributions to the employee's account in the Corporation's Provident Fund.In addition, the foreign employer may also be required to make a contribution towards any gratuity or other sum, for which the employee may become eligible, on such scale as may be fixed by the [Chief Executive] [Substituted 'Chairman' by Notification No. G.S.R. 481(E), dated 7.7.2021 (w.e.f. 23.7.1960).].Chapter - VII Miscellaneous
