Section 4(1) in The M.P. Civil Services (Joining Time) Rules, 1982
(1)Joining time shall be granted to a Government servant on transfer in public interest to enable him to join the new post either at the same or a new station. No joining time is admissible in cases of temporary transfer for a period not exceeding one hundred and eighty days. Only the actual transit time as admissible in case of journey on tour, may be allowed.
