Section 44 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
44. Joining Time.
- 44.1. Joining time may be granted to an employee to enable him :(i)to join a new cost to which he is appointed while on duty in his old post.(ii)to join a new post on return from leave of not more than 4 months duration or although the duration of leave exceeds four months, the employee has not had sufficient notice of his appointment to the new post.44.2Joining time which may be allowed to an employee shall ordinarily be eight days inclusive of the number of days spent on travelling. The period, however, be extended upto 30 days by the competent authority.44.3In calculating joining time admissible to an employee, the day on which he is relived from his post shall be excluded but public holidays following the day of his relieve shall be included in the joining time.44.4An employee who does not join his post within the joining time allowed to him shall be deemed to have committed a breach of rules.
