28. Period of deputation to United Nations and other Organisations.
- A Government servant deputed on foreign service, for a period of [five years] [Rule 28 for the words 'one year', the word 'five years' substituted - G.O.Ms.No.l 116, Finance (BG.I1I) Department, dated 12-12-1980.] or more to the 'United Nations Secretariat or other United Nation's Bodies, the International Monetary Fund, the International Bank of Reconstruction and Development, the Asian Development Bank or the Commonwealth Secretariat may at his option.-(a)Pay the pension contributions in respect of his foreign service and count such service as qualifying for pension under these rules; or(b)avail of the retirement benefits admissible under the rules of the aforesaid organisations and not count such service as qualifying for pension under these rules:Provided that where a Government servant opts for clause (b), .retirement benefits shall be payable to him in India in rupees from such date and in such manner as the Government may, by order, specify:Provided further that pension contributions, if any, paid by the Government servant, shall be refunded to him.
