Section 92 in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
92. [ Deputation and External Assignment. [Substituted by Notification No. SEBI/LAD-NRO/GN/2018/18, dated 31.5.2018.]
- An employee of the Board may be sent on deputation or on external assignment to serve under any other employer:Provided that such deputation or external assignment shall be pursuant to the approval of the Board and shall be in accordance with such terms and conditions as may be specified by the Board from time to time:Provided further that an employee shall not be sent on deputation or on external assignment against his will.]
