Section 18 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974

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State of Rajasthan - Section

Section 18 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974

18. [ Joining time. [Substituted by Order No. F. 5(9) Agri/Gr. IV/Coop/Part III/76, dated 10-4-1987, Published in Rajasthan Gazette, Part IV-C(I), dated 27-8-1987, page 171.]

(1)Joining time shall be granted to an employee on transfer to enable him to join the new post either at the same or a new station. No joining time is admissible in case of temporary transfer for a period not exceeding 180 days. Only the actual transit time, as admissible in case of journeys on tour, may be allowed.

(2)The joining time shall commence from the date of relinquishment of charge of the old post if the charge is made over in forenoon or the following date if the charge is made over in the afternoon.

(3)The joining time shall be calculated from the head-quarters in all cases including where an employee receives his transfer orders or makes over charge of the old post in a place other than his old headquarters or where in the headquarters of an employee while on tour is changed to the tour station itself or where his temporary transfer is converted into permanent transfer.

(4)

(a)Not more than one days joining time shall be allowed to an employee to join a new post within the same station for which does not involve a change of residence from one station to another. For this purpose the terms 'same station' will be interpreted to mean the area falling within the jurisdiction of the municipality or corporation including such of sub-urban municipalities notified areas or cantonments as are contiguous to the named municipality etc.

(b)In the case of transfer of an employee within the same station which does not involve a change of residence from one station to another station the transfer should involve the change of office building at the same station at a distance exceeding 2 km. for the purpose of admissibility of one day's joining time to join a new post under clause (a) of this regulation.

If an officer hands over charge in the forenoon/afternoon he shall be required to take over charge of the new post at the same station in the forenoon of the next working day.

(5)In case involving transfer from one station to another and also involving change of residence, the employee shall be allowed joining time with reference to the distance between the old headquarters and the new headquarters by direct route and ordinary mode (s) of travel indicated in the following schedule. When holiday(s) follow(s) joining time, the normal joining time may be deemed to have been extended to cover such holidays(s).

Distance between the headquarters and the new headquarters	Joining time admissible	Joining time admissible where the transfer necessarilyinvolved continuous travel by road for more than 200 Km.
1,000 Km. or less	10 days	12 days
More than 1,000 Km.	12 days	15 days
More than 2,000 Km.	15 days	15 days

Note. - Distance means actual distance charged by the Railways.

(6)Extension of joining time beyond the limits indicated in sub-regulation-5 can be granted upto the maximum limit of 30 days by the competent authority, the guiding principle (being that the total period of joining time should be approximately equal to 8 days for preparation plus reasonable transit time plus holidays, if any, following the extended joining time, while computing the transit time, allowance could be made for the time unavoidably spent due to distruption of transport arrangements caused by strike or natural calamities.

(7)

(i)When an employee joins the new post without availing of the full joining time, the number of days of joining time, as admissible in sub-regulation (5) subject to the maximum of 15 days, reduced by the number of days actually availed of, shall be credited to his leave account as privilege leave.

(ii)Joining time may be combined with vacation and/or regular leave of any kind or duration except casual leave.

(iii)If an employee in transit on transfer is directed to proceed to a place different from that indicated in the initial transfer orders, he shall be entitled to joining time already availed of upto the date of receipt of revised orders plus fresh spell of full joining time from the date following the date of receipt of the revised orders. The fresh spell of joining time in such cases shall be calculated from the place at which he received revised orders as if he is transferred from that place.

(8)An employee on joining time shall be regarded as on duty during that period and shall be entitled to be paid joining time pay equal to the pay which was drawn before relinquishment of charge in the old post. He will also be entitled to Dearness Allowance, if any, appropriate to the joining time pay. In addition, he can also draw compensatory allowances like City Compensatory Allowance, House Rent Allowance as applicable to the old station from which he was transferred. He shall not be allowed conveyance allowance or permanent travelling allowance.

(9)An employee, who does not join his duty within his joining time is not entitled to pay after the end of joining time. The period of absence from duty after the expiry of joining time admissible under these regulations shall amount to interruption in the service involving forfeiture of past service unless, on satisfactory reasons being furnished, such absence is regularised by grant of extension in the normal period of joining time under these regulations in the circumstances narrated in sub-regulation 6 or is commuted into extraordinary leave by the authority competent to extend the joining time.

(10)To the extent any matter relating to joining time is not covered by the above regulations; the Rajasthan Civil Services (Joining Time) Rules, 1981 as notified through Notification No. F 1(6) FD (Gr. 2)/81, dated 17-3-1981 and as amended from time to time shall apply.]Section VII

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State of Rajasthan - Section

Section 18 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974

18. [ Joining time. [Substituted by Order No. F. 5(9) Agri/Gr. IV/Coop/Part III/76, dated 10-4-1987, Published in Rajasthan Gazette, Part IV-C(I), dated 27-8-1987, page 171.]