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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(4) in The M.P. Civil Services (Joining Time) Rules, 1982

(4)In cases involving transfer from one station to another and also involving change of residence, the Government servant shall be allowed joining time with reference to the distance between the old headquarters and the new headquarters by direct route and ordinary mode(s) of travel as indicated in the following Schedule. When holiday(s) follow(s) joining time the normal joining time may be deemed to have been extended to over such holiday(s).
Distance between the old headquarters and the new headquarters Joining time admissible Joining time admissible where the transfer necessarilyinvolves continuous travel by road for more than 200 kms.
1,000 Kilometers or less 10 days 12 days
More than 1,000 Kms. 12 days 15 days
More than 2,000 kms. 15 days except in case of travel by air for which the maximumwill be 12 days. 15 days.
Note. - Distance means actual distance, and not weighted mileage for which fare is charged by the Railways in certain ghat/hill station.