Section 19 in Reserve Bank of India Pension Regulations, 1990
19. Period of deputation to foreign service.
- An employee deputed on foreign service to the United Nations or any other foreign body or organisation may at his option -(i)pay pension contribution in respect of his foreign service and count such service as qualifying service under these Regulations; or(ii)avail of the retirement benefit admissible under the rule of the foreign employer and not count such service as qualifying for pension under these Regulations, provided that where an employee opts for clause (ii), the pension contributions if any, paid by the employee shall be refunded to him.
