Section 20(5) in Bihar Employees' State Insurance Medical Service Rules, 1981
(5)(i)Insurance Medical Officer selected for higher/advanced/specialised training outside the State but within India at State cost may be allowed to draw their full pay and dearness allowance without Employees' State Insurance Allowance (Domiciliary Visit Allowance, etc.). The period of their deputation will be treated as duty under Rule 14(c)(i) of the Bihar Service Code for all purposes. They may also be allowed to draw T.A. as on tour for the journey both ways for the purpose.(ii)They may also be allowed to draw compensatory allowance as may be decided by the Government during the period of their training.(iii)The admission, tuition and examination fees charged by the institution may be re-imbursed to the deputationist, on production of required vouchers to that effect.
