(3)Without prejudice to the provisions of sub-rule (1), the Corporation may appoint officers and other employees-(i)on deputation from Government or from any public sector or private sector undertaking; or(ii)on a short-term basis from among persons who have been superannuated from the service of Government or of any public sector or private sector undertakings, on such terms and conditions as the Corporation may specify:Provided that no person who has attained the age of 58 years shall be appointed to any post carrying a basic pay of Rs. 2,500/- per month and above except with the previous approval of the Central Government.
