Section 18(9) in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
(9)An employee, who does not join his duty within his joining time is not entitled to pay after the end of joining time. The period of absence from duty after the expiry of joining time admissible under these regulations shall amount to interruption in the service involving forfeiture of past service unless, on satisfactory reasons being furnished, such absence is regularised by grant of extension in the normal period of joining time under these regulations in the circumstances narrated in sub-regulation 6 or is commuted into extraordinary leave by the authority competent to extend the joining time.
