Section 3(1) in The Rajasthan Civil Services (Joining Time) Rules, 1981
(1)When a Government servant to whom these rules apply is transferred to the control of another Government or Organisation, which has made separate rules prescribing amount of joining time, his joining time for the journey will be governed by those rules, unless different provisions are expressly made in their respective terms of deputation/foreign service, by mutual agreement between the lending and borrowing authorities.
