Section 19 in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020
19. Pension contribution and provident fund of persons on deputation.
(1)The employees of the Authority appointed on deputation from the Central Government shall continue to be governed by the pension and provident fund scheme as are applicable to them in their parent cadre or Department, as the case may be, and the Authority shall make contribution towards pension and recover contribution towards provident fund from such employees and remit the amount immediately to the concerned Department. Any loss of interest on account of late remittance shall be borne by the Authority.(2)The employees of the Authority appointed on deputation from organisation other than the Central Government shall be eligible for contribution towards pension, contributory provident fund and retirement benefits as per the scheme applicable to them in their parent organisation.
