Section 46(1) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(1)Joining time may be granted to an employee by the Chairperson to enable the employee -(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 on return from leave of not more than four months' duration although the duration of leave exceeds four months, the employee has not had sufficient notice of his appointment to the new post.
