857. Treatment of period of handing over and taking over charge as duty in cases in which several scattered works of stores and cash have to be inspected before completing transfer of charge.
- The question as to how (i) the period of taking over charge of a new post by a relieving officer is to be treated and (ii) the pay and allowances for such period should be regulated in cases where the charge transferred consists of several stores and/or scattered works and cash which the relieving and the relieved Government servants are required to inspect together before the transfer of charge is completed. It has been decided that the relieving Government servant should be treated as on 'duty' if the period sent in carrying out these inspections, is not considered excessive by the Head of the Department. While so taking over relieving officer will draw:-(a)(i)if he is transferred from a post which he held substantively his presumptive pay in that post; or(ii)if he is transferred from a post which he held in an officiating capacity the officiating pay admissible in that post, or the pay he would draw after the transfer is complete, whichever is less;(iii)if he went on leave while working in the post held by him substantively, the presumptive pay of that post; and(iv)if he went on leave while working in a post in an officiating capacity the officiating pay of that post, or the pay which will be admissible in the new post, after taking over charge, whichever is less.(b)house-rent allowance admissible at the new station on the basis of the pay drawn as at (i) or (ii) or (iii) or (iv) above, as the case may be.(G. O. (Finance) no. 22446-F., dated the 26th November, 1959.)
