Section 5(1) in Foreign Exchange Management (Remittance of Assets) Regulations, 2016
(1)An entity in India may remit the amount being its contribution towards the provident fund/superannuation/ pension fund in respect of the expatriate staff in its employment who are resident in India but not permanently resident therein.Explanation: -For the purpose of this Regulation, -(a)'expatriate staff' means a person whose provident/superannuation/pension fund is maintained outside India by his principal employer outside India;(b)'not permanently resident' means a person resident in India for employment of a specified duration (irrespective of length thereof) or for a specific job or assignment, the duration of which does not exceed three years.
