Section 75(2) in Life Insurance Corporation of India (Staff) Regulations, 1960
(2)Transfer to foreign service should ordinarily not be granted unless -(a)the duties to be performed are such that they should necessarily be performed by an employee of the Corporation or involves such technical knowledge, experts in which are not readily available from other sources;(b)that transferee at the time of transfer holds a permanent post in the Life Insurance Corporation;(c)the terms granted are not so greatly in excess of remuneration which an employee would receive in the service of the Corporation as to render foreign service appreciably more attractive than the Corporation's service.
