Section 6(1) in The Rajasthan Civil Services (Joining Time) Rules, 1981
(1)Where a Government servant joins the new post without availing of the full joining time, the number of days of joining time, as admissible in sub-rule (4) of Rule 5 subject to the maximum of 15 days, reduced by the number of days actually availed of, shall be credited to his leave account as privilege leave.[Note - In the case of a temporary Government servant, who is entitled to joining time but to no joining time pay under sub-rule 4, the unavailed period of joining time shall not be credited to his privilege leave account.] [Added vide F.D. Notification No.F. 1(6) FD (Gr.2)/81, dated 30.12.1985 (RSR 99/85) w.e.f. 1.4.1981.]
