(9)In the case of the Radio Maintenance Officers of the Uttar Pradesh Police Radio Section who have to take over charge of stores the relieving officer may be allowed, at the discretion of the head of office, a period not exceeding three days for taking over charge. The period so spent will be treated as on duty and the pay of the relieving officer will be regulated in accordance with para (3) above.Orders of the Governor regarding clause (a) of Rule 107The words "if he had not been transferred" in this clause should be interpreted as if they read "if he had continued in the old post".Orders of the Governor regarding clause (c) of Rule 107The words "in his post" occurring in this clause should be interpreted to mean "in his post in the remote locality" even in the case of a government servant on straight transfer.
