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Union of India - Section

Section 21 in Reserve Bank of India Pension Regulations, 1990

21. Period of deputation in the Reserve Bank of India.

- Previous service of an employee on deputation to Reserve Bank from another organisation who is later absorbed in the Bank's service may count as qualifying service if the employee pays to the Bank the amount of retirement benefits drawn by him from his previous employer together with six per cent simple interest per annum upto the date of payment.