Section 56 in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
56. Adjustment of pay and allowances on change of charge when to effect.
- An employee shall commence to draw the pay and allowance of a post to which he is appointed as from the date on which he assumed the duties of the post if the charge is transferred before noon of that date and from the following day if the charge is transferred in the afternoon of that date.
