Section 5 in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017
5. Service of employees on deputation.
(1)The counting of past service of an employee on deputation from the Central Government or a State Government or Union Territories or Public Sector Undertakings or Autonomous bodies, as the case may be, shall on absorption, be governed by the instructions issued by the Central Government in this behalf.(2)Such allowances as are not admissible to the regular employees of corresponding level in the Bureau, shall not be admissible to the officers on deputation or short term contract, even if they were admissible in their parent organisation.(3)The employees joining on deputation or short term contract shall be eligible for contribution to the Provident Fund, to which they are subscribing in their parent organization, and where such employees have been members of the Contributory Provident Fund, the Bureau shall bear the cost of the employer's contribution as applicable in each case.(4)In respect of employees, joining on deputation basis, the Bureau shall pay to the parent Department leave salary contribution and pension contribution/Contributory Provident Fund (employer's share) contribution in accordance with the instructions issued by the Central Government from time to time.(5)When the Bureau determines that the services of the deputationist are no longer required, it may repatriate him to his parent Department even before completion of his normal period of deputation as and when a situation arises for premature reversion to the parent cadre of the deputationist, after giving advance intimation of not exceeding one month to the lending Ministry or Department or organisation and the employee concerned.
