Section 18 in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992
18. Depuration transfer of I.W.A.I. Employers to outside posts.
- Any employee may be permitted to serve on deputation or on foreign service under the control of the Central or a State Government, a local Authority, a Statutory undertaking or a Government Company, as defined in the companies Act, 1956 (1 of 1956) or an institution receiving grant from Government on such terms as may be mutually agreed upon between the organisations from time to time. The period of deputation shall not exceed 5 years. An employee of IWAI who has been selected for a post in the some other organisations and has been released for appointment on permanent absorption basis after his resignation has been accepted by the Authority will not be allowed to retain any lien in this Authority.
