Section 48 in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
48. Deputation of employees to other services.
- Without prejudice to the provisions of Regulations 47 no employee of the Corporation may be deputed to service under any other employer without the approval of the Board in the case of officers and of the Managing Director in other cases.Provided that no employee may be transferred to Foreign Service against his will.(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.
