Section 21(c) in The U.P. Electricity Regulatory Commission (Recruitment, Control and Service Conditions of Staff) Regulations, 2004
(c)Staff on deputation. - (i) Employees on deputation will have the option to either opt his existing pay and allowance of his parent department along with deputation allowance prescribed by the State Government or opt pay and allowance applicable to the post he is selected on deputation.(ii)Staff joining on deputation shall be eligible for contribution to the respective Provident Fund to which they are subscribers in their parent department. Where a deputationist has been a member of a contributory provident fund the Commission will bear the cost of the employer's contribution as applicable in each case.(iii)Privileges related to telephone, newspapers, transport allowance and other privileges permissible in the State Government but not available in the parent department of the deputationists may be considered according to need on a case-by-case basis.(iv)When the Commission determines that the services of the deputatationists are no longer required or found wanting, he will be repatriated to his parent department even before completion of his normal period of deputation.(v)The Commission may consider absorbing a deputationist in a contractual position on his willingness for the same, after severance of ties with the Parent Department as per the State Government/Central Government/ Parent Department Rules in this regard, as may be relevant. Similarly, deputationists will also be eligible for participating in the selection process for regular recruitment, subject to compliance with rules of the Parent Department.
