(1)In the event of transfer from one [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] to another under order of the State Government, the officers concerned shall be entitled to-(a)one week's joining time, pay for which will be given by the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] to which he has been transferred; and(b)draw travelling allowance for the journey undertaken,, at the rates admissible to a Government servant drawing same pay, from out of the funds of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] to which he has been transferred :Provided that an officer under orders of transfer may be allowed advance travelling allowance by the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] from which he is transferred and such advance shall be recorded on the officer's last pay certificate and recovered from the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] to which he is transferred.
