Section 7(3) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(3)Competent authority may, due to exigencies of work and/or non-availability of suitable candidates within the Authority's service, take on deputation such employees in Grade D and above from Govt. or any other Organisations for a specified period and their terms and conditions of deputation, shall be specified by the competent authority in consultation with the lending organisation.
