Section 31(5) in Warehousing Development and Regulatory Authority (Conditions of service of the Officers and other Employees) Regulations, 2016
(5)The Officers and employees of the authority, appointed on deputation, shall continue to be governed by Provident Fund Scheme or New Pension System as are applicable to them in their parent Ministry or Department or Organisation.The Authority shall recover contribution towards the scheme or New Pension System, as applicable, from such Officers and employees and remit the amount along with matching contribution, if any, immediately to the lending Ministry or Department or Organisation.Any loss of interest on account of the late remittance shall be borne by the Authority.
