Section 75 in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
75. Deputation of employees to other services.
-(1)Without prejudice to the provisions of Regulation 74 no employee of the Corporation may be deputed to serve under any other employer without the approval of the Board in the case of officers of the Executive Director in other cases :Provided that no employee may be transferred to foreign service against his will.(2)Where the services of an employee of the Corporation are placed at the disposal of a foreign employer, it shall be a condition of the deputation that the foreign employer shall, during the period of such deputation, bear the entire cost of the services of the employee including the following viz :-(a)pay during joining time;(b)travelling allowances payable to the employee to enable him to join his appointment in the Corporation on the termination of his deputation;(c)leave earned during the period of deputation;(d)the employer's contribution to the employees account in the Corporation's Provident Fund.In addition, the foreign employer may also be required to make a contribution towards any other superannuation benefits for which the employee might become eligible on his retirement on such scale as may be fixed by the Executive Director.
