Section 3(1) in The M.P. Civil Services (Joining Time) Rules, 1982
(1)When a Government servant to whom these rules apply is transferred to the control of another Government or organization which has made separate rules prescribing period of joining time, his joining time for the journey to join his post under that Government/organization and for the return journey, will be governed by those rules, unless different provisions are expressly made in the terms of deputation/foreign service by mutual agreement between the lending and borrowing authorities.
