Section 14 in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
14. Entitlement.
(1)An employee on deputation to the Board shall have option to draw either pay, allowances and other benefits applicable to the Grade he is appointed or the pay, allowances and other benefits applicable to him in his parent organization.(2)An employee other than an employee on deputation to the Board shall be entitled to pay, allowances and other benefits provided in this chapter.
