Section 7 in The Airports Economic Regulatory Authority of India (Salary, Allowance And Other Conditions Of Services Of Secretary) Rules, 2009
7. General Provident Fund (GPF) or Contributory Provident Fund (CPF), Pension and Gratuity .-(i) In case the Secretary is not appointed on deputation from the Government, he shall be entitled to subscribe to Contributory Provident Fund and shall be regulated by the Contributory Provident Fund Rules, 1962;
(ii)in case the Secretary is appointed on deputation, he shall continue to be governed by Provident Fund Scheme as is applicable to him in his parent Ministry or Department or organisation;(iii)in case the Secretary is not on deputation, he shall be eligible for payment of gratuity as per the Gratuity Act, 1976;(iv)in case the Secretary is not appointed on deputation, he shall be entitled to Group Insurance benefit as per the Scheme to be formulated by the Authority in consultation with the Central Government:Provided that such Secretary shall not be entitled to get pension.
