Section 69 in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
69.
Employees drawn on deputation to the Corporation may either :-(i)accept the pay scale of the post under Corporation subject to the fixation of their pay in such pay scale by the appointing authority; or(ii)continue in the pay scale of their parent service plus deputation pay as fixed/approved by the parent employer and other allowances admissible to them in their parent service.Note. - An employee on deputation to the Corporation shall be entitled to claim benefits of higher pay scale or of fixation of pay at a higher level with or without retrospective effect in the Corporation if such benefits have accrued to him in his parent service consequent upon decision in his favour of his appeal or representation or otherwise, as a matter of course.The Corporation shall pay to the State Govt./Central Government/Govt. cooperative Institutions/other Corporations/Boards/autonomous bodies leave salary and pension contribution or any other liability in respect of all their employees taken on deputation.
