Section 20(10) in Bihar Employees' State Insurance Medical Service Rules, 1981
(10)In case of candidates deputed outside the State and outside India, who discontinue the course for any reason the entire period i.e., the period with effect from the date of deputation till the date of joining the duty shall be treated as extraordinary leave and all the expenditure incurred in connection with their deputation for training shall be recovered in full from their pay.
