Section 20 in Regulations of the Tamil Nadu Agricultural University
20. Foreign service.
(1)In addition to the provision contained in Statute 36 of this University, the following regulations shall govern the foreign service conditions of employees:-(a)No employee of the University shall be sent on foreign service except with the approval of the Board.(b)Transfer on foreign service should not ordinarily be made unless the duties to be performed after the transfer are such as should be rendered by an employee of the University or involves such technical knowledge in which experts are easily available from any other source.(c)An employee at the time of transfer on foreign service should hold a permanent post in the University.(d)No employee of the University on deputation with an outside agency shall allowed to retain a lien on his for more than five years.(e)The Vice-Chancellor shall, in every case of deputation on foreign service, lay down the duration, emoluments and other conditions including all the costs involved in the transfer byway of travelling and daily allowances, etc., and provident fund and leave salary contribution to be made by the foreign employer.(2)Persons who are appointed in the University deputation either from Government or from other University Institutions shall be governed by the Statute 36 of the University, and such other terms and conditions prescribed, from time to time.
