Section 4 in The Rajasthan Civil Services (Joining Time) Rules, 1981
4. Admissibility of joining time.
(1)Joining time shall be granted to a Government servant on transfer in public interest to enable him to join the new post either or the same or a new station. No joining time is admissible in case of temporary transfer for a period not exceeding 180 days. Only the actual transit time, as admissible in case of journey on tour, may be allowed.[Note: - Government servants who are transferred at their own request and not in public interest may be permitted to avail gazetted holiday (s) including Sunday if falling between the period immediately after relinquishing the charge of the old post and before assuming the charge of the new post.] [Added vide Notification No. F.1(6) F.D.(Gr.2)/81, dated 24.1.1986 (RSR 5/86).](2)Government servants declared surplus under the orders by the Government from time to time shall be eligible for joining time on their transfer from one post to another.(3)Government servants who are discharged due to reduction of establishment from State Government/department/office and reappoint to another State Government department/office shall be entitled to joining time, if the orders of appointment to the new post are received by them while working in the old post. If they are appointed to the new post after being discharged from the old post, the period of break may be converted into joining time without pay by the Head of Department provided that the break does not exceed 30 days and the Government servant has rendered not less than 3 years continuous service on the date of his discharge.(4)For appointment to post under the State Government on the results of competitive examinations and/or interview open to Government servants and others. State Government employees and others, permanent/Central/ Other State Government employee will be entitled to joining time, under these rules. But temporary employees of the State Government who have not completed 3 years of regular continuous service, though entitled to joining time would not be entitled to joining time pay.
