Section 9(7) in Jharkhand Water Resources Regulatory Authority Act, 2014
(7)The period of deputation of any such officer or employee to the Authority may be three years except when any such person is required to be repatriated on the grounds, such as promotion, reversion, termination or superannuation or any other reason of deputation, he shall stand repatriated to service under the State Government. Provided that, during the period of such deputation all matters relating to the pay, leave, allowances, retirement, pension, provident, fund and other condition of service of the employees on deputation shall be regulated by the applicable Services Rules or such other rules as may, from time to time, be made by the Government.
