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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(6) in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974

(6)Extension of joining time beyond the limits indicated in sub-regulation-5 can be granted upto the maximum limit of 30 days by the competent authority, the guiding principle (being that the total period of joining time should be approximately equal to 8 days for preparation plus reasonable transit time plus holidays, if any, following the extended joining time, while computing the transit time, allowance could be made for the time unavoidably spent due to distruption of transport arrangements caused by strike or natural calamities.