Section 4(2) in The M.P. Civil Services (Joining Time) Rules, 1982
(2)Government servants who are discharged due to reduction of establishment from one State Government office and reappointed to another State Government office shall be entitled to joining time, if the orders of appointment to the new post are received by them while working in the old post. If they are appointed to the new post after being discharged from the old post the period of break may be converted into joining time without pay by the Head of Department provided that the break does not exceed thirty days and the Government servant has rendered not less than three years continuous service on the date of his discharge.
