Section 5(5) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017
(5)When the Bureau determines that the services of the deputationist are no longer required, it may repatriate him to his parent Department even before completion of his normal period of deputation as and when a situation arises for premature reversion to the parent cadre of the deputationist, after giving advance intimation of not exceeding one month to the lending Ministry or Department or organisation and the employee concerned.
