Section 23 in United Bank of India (Employees') Pension Regulations, 1995
23. Period of deputation to Foreign Service.
- An employee deputed on foreign service to the United Nations or any other foreign body or organisation may at his option, -(a)pay pension contribution in respect of his foreign service and count such service as qualifying service under these regulations; or(b)avail of the retirement benefits admissible under the rules of the foreign employer and not count such service as qualifying service under these regulations;Provided that where an employee opts for clause (b), retirement benefits shall be payable to him in India in rupees from such date and in such manner as the Bank may, by order specify.
