Section 43 in National Housing Bank (Officers') Service Regulations, 1997
43. Joining time on transfer.
- (i) An officer shall he eligible for joining time on one occasion, and not exceeding seven days, exclusive of the number of days spent on travel, to enable hint:(a)to join a new post to which he is appointed while on duty in his old post; or(b)to join a new post return form leave.(ii)During the joining time an officer shall be eligible to draw the emoluments as applicable to the place of transfer.(iii)In calculating the joining time admissible to an officer, the day on which he is relieved from his old post shall be excluded, but public holidays following the day of his relief shall not be included in computing the joining time.(iv)No joining time shall be admissible to an officer when the transfer does not involve a posting to a different place.(v)No joining time shall be admissible to an officer when his posting is of a temporary mature, irrespective of the fact that the posting is to a place or station other than the one at which he is permanently posted.
