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[Cites 0, Cited by 0] [Section 149] [Entire Act]

Union of India - Subsection

Section 149(1) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(1)An officer transferred from one ship or establishment to another necessitating change of station, provided he is not required to arrive by a particular date, may be allowed joining time on the following scale subject to a maximum of 30 days :
(i)Six days for preparation;
(ii)Actual time spent in the journey performed by air, subject to the provision of sub-regulation (5);and
(iii)One day in respect of each of the following distances or fractions thereof:
Journeyby rail 500Kilometers
Journeyby sea 350
Journeyby river 150
Journeyby road by motor car 250
Journeyby other means 25
Explanation. - For computing distances, only the actual mileage will be reckoned and not any assumed or weighted mileage for which fare may be charged by railways.A road journey not exceeding five miles to or from an air port, railway station or steamer port at the beginning or end of a journey shall not count for joining time. In calculating the amount of joining time admissible, Sundays shall be ignored, but shall be included in the thirty days maximum.