Section 3(12) in The Board of the Trust Regulations, 2001
(12)Liability to undergo training - Any person appointed under the provisions of these regulations shall be liable to undergo such training as desired by the competent authority. He/she shall be liable to be detailed on courses of instruction in India as the competent authority may decide from time to time. Any person detailed for training course, the duration of which is six months or more, or any other person detailed for training outside India or with private firms or establishments in India, irrespective of the duration of the training, shall be liable to refund in full the expense or cost of training, if for any reason, during the training or within a period of three years after the completion of such training, he/she opts to discontinue his/her service in the Trust.
