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State of Uttar Pradesh - Section

Section 174 in The Subsidiary Rules

174.

In cases involving necessary change of station, the joining time-allowed to a government servant is subject to a maximum of 30 days. Six days are allowed for preparation and, in addition, a period to cover the actual journey calculated as follows:
(a)A government servant is allowed-for that portion of the journey which he travels or might travel-
One day for each-  
By railway ... 500 Kilometers Or any longer time actually occupied in time actually.
By ocean steamer ... 350 "
By river steamer ... 150 "
By motor car or horse-drawn conveyance plying for public hire ... 150 "
In any other way ... 25 "
(b)For any fractional portion of any distance prescribed in clause (a) an extra day is allowed.
(c)When part of the journey is by steamer, the limit of six days for preparation may be extended to cover any period unavoidably spent in awaiting the departure of the steamer.
(d)Travel by road not exceeding eight Kilometers to or from a railway station at the beginning or end of a journey does not count for joining time.
(e)A government servant whose pay does not exceed Rs. 100 is not ordinarily expected to travel by motor-car or horse-drawn conveyance plying for public hire and his joining time is calculated accordingly.
(f)A Sunday will count as a day for the purpose of the calculations in this rule.
(g)[ When a Government Servant on transfer joins the new post at the new station without availing of the full joining time of 6 days admissible to him under clause (a) he may be allowed to avail the unavailed period of joining time as special Casual leave within six months from the date of his transfer.] [This insertion shall be deemed to have come into force w.e.f. 14-7-88 vide Notification no. G-1-1038/x-204/81 dated 4-9-1989.]
Note - The presiding officers and the establishment of the peripatetic court of the second Civil Judge, Meerut, Additional Civil Judge, Moradabad Additional Munsif, Moradabad, and the Additional Munsif of Kaimganj, Farrukhabad, will on the occasion of their transfer from one place to another within their jurisdiction, be entitled to the full joining time admissible under the above rule; provided that the period of their stay at the place of transfer is not less than two months, otherwise they will be entitled only to the period spent on the journey.Exception - The authority sanctioning the transfer may, in special circumstances, reduce the period of joining time admissible under this rule.