Section 75 in Life Insurance Corporation of India (Staff) Regulations, 1960
75. Deputation of Employees to Other Services.
(1)No employee of the Corporation shall be sent on foreign service except with the approval of the Chairman.Provided that no employee shall be sent on foreign service against his will.(2)Transfer to foreign service should ordinarily not be granted unless -(a)the duties to be performed are such that they should necessarily be performed by an employee of the Corporation or involves such technical knowledge, experts in which are not readily available from other sources;(b)that transferee at the time of transfer holds a permanent post in the Life Insurance Corporation;(c)the terms granted are not so greatly in excess of remuneration which an employee would receive in the service of the Corporation as to render foreign service appreciably more attractive than the Corporation's service.(3)Where the services of an employee of the Corporation are placed at the disposal of a foreign employer it shall be a condition of the deputation that the foreign employer shall, during the period of such deputation, bear the entire cost of the services of the employee including the following viz, -(a)Salary during joining time;(b)travelling allowances payable to the employee to enable him to join his appointment under the foreign employer and to return to his appointment in the Corporation on the termination of his deputation;(c)leave salary for the leave earned period during the period of deputation;(d)the employer's contributions to the employee's account in the Corporation's Provident Fund.In addition, the foreign employer may also be required to make a contribution towards any gratuity or other sum, for which the employee may become eligible, on such scale as may be fixed by the Chairman.Chapter - VII Miscellaneous
