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State of Madhya Pradesh - Section

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

5.

(1)The joining time shall commence from the date of relinquishment of charge of the old post if the charge is made over in the forenoon or the following date if the charge is made over in the afternoon.
(2)The joining time shall be calculated from old headquarters in all cases including where a Government servant receives his transfer orders or makes over charge of the old post in a place other than his old headquarters, or where the headquarters of a Government servant while on tour is changed to the tour station itself or where his temporary transfer is converted into permanent transfer.
(3)Not more than one day's joining time shall be allowed to a Government servant to joining a new post within the same station or which does not involve a change of residence from one station to another. For this purpose, the term same station will be interpreted to mean the area falling within the jurisdiction of the municipality or corporation including such of sub-urban municipalities, notified areas or cantonments as are contiguous to the named municipality and the like.
(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.
(5)Extension of joining time beyond the limits indicated in sub-rule (4) may be granted up to the maximum limit of 30 days by the head of department [and beyond thirty days by the Administrative Department] [Substituted by Notification No. C-8-43-89-IV, dated 14th July, 1995.], the guiding principle being that the total period of joining time should be approximately equal to eight days for preparation plus reasonable transit time plus holidays, if any, following the extended joining time. While computing the transit time, allowance could be made for the time unavoidably spent due to disruption of transport arrangements caused by strike or natural calamities.