Section 24 in The Life Insurance Corporation of India (Employees) Pension Rules, 1995
24. Period of deputation to foreign service.
- An employee deputed on foreign service to the United Nations or any other foreign body or organisation may, at his option,-(a)pay pension contribution in respect of his foreign service and count such service as qualifying service under these rules; or(b)avail of the retirement benefits admissible under the rules of the foreign employer and not count such service as qualifying service under these rules:Provided that where an employee opts for clause(b), retirement benefits shall be payable to him in India in rupees from such date and in such manner as the Corporation may, by order, specify.
