(2)The person appointed as Chief Executive Officer on deputation basis shall be allowed to draw pay in his own pay scale along with other allowances admissible to him in the previous employment under Government, Union Territory Administration or local body, as the case may be, plus deputation allowance as admissible under the Government rules:Provided that the period of deputation shall ordinarily not exceed three years:Provided further that the Government shall have powers to enhance or reduce the deputation period to the post in public interest either on the recommendation of the Board or own its own motion.
