Section 48(2) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
(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 employee including the following, viz :-(a)pay during joining time;(b)travelling allowance 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 employee's 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 Managing Director.
