Section 28 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
28. Period of deputation to United Nations and other organisations.
- An employee deputed on foreign service for a period of 5 years or more to the United Nations Secretariat or other United Nations bodies, the International Monetary Fund, the international Bank of Reconstruction and Development or Asian Development Bank or 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 regulations; or(b)avail of the retirement benefits admissible under the rules of the aforesaid Organisation and not count such service as qualifying for pension under these regulation :Provided that where an employee opts for clause (b), the pension contributions, if any, paid by the employee shall be refunded to him.
