Joining time may be granted to a government servant to enable him-(a)to join a new post to which he is appointed while on duty in his old post, or directly on relinquishing charge of that post; or(b)to join a new post-(i)on return from leave on average pay of not more than four months' duration, or(ii)when he has not had sufficient notice of his appointment to the new post, on return from leave other than that specified in sub-clause (i); or(c)to travel from the port of debarkation or, in the case of arrival by aircraft, from its first regular port in India, and organize his domestic establishment when he returns from leave out of India of more than four months' duration; or(d)(i)to proceed from a specified station to join a post in a place in a remote locality which is not easy of access;(ii)to proceed on relinquishing charge of a post in a place in a remote locality which is not easy of access to a specified station.Exception - In the case of government servants recruited on or after January 1, 1936, the term "leave on average pay of not more than four months duration" in clause (b)(i) of this rule shall be taken to mean "earned leave not exceeding one hundred and twenty days" and the term "four months" in clause (c) shall be taken to mean "90 or 60 days as the case may be."Audit instructions regarding Rule 105
