Section 19 in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992
19. Transfer on deputation.
- The term 'deputation' will cover only appointments made by transfer on a temporary basis from other departments of the Central/State Governments/ Statutory or Autonomous Bodies/Public Sector Undertakings. An employee on deputation may elect to draw either the pay in the scale of pay of the deputation post or his basic pay in the parent cadre plus personal pay, if any, plus deputation (duty) allowance. In no case will the pay so fixed be less than the minimum of the scale of the ex-cadre post. The deputation allowance admissible shall be at the following rates.(a)5 per cent of the employee's basic pay subject to a maximum of Rs. 250 p.m. when the transfer is within the same station.(b)10 per cent of the employee's basic pay subject to a maximum of Rs. 500 p.m. in all other cases.Provided that the basic pay plus the deputation (duty) allowance shall at no time exceed Rs. 7,300 p.m.The period of deputation shall be subject to a maximum of 3 years in all cases except for those posts where a longer period of measure is prescribed in the Recruitment Rules. The maximum period of deputation shall not exceed 5 years.
