Section 35 in The Rajasthan Agricultural Produce Markets (Market Committee Employees) Service Rules, 1975
35.
(a)Time reasonably required for the journeys between the place of training and the station to which an employee is posted immediately before and after the period of training shall be treated as a part of training.(b)An employee awaiting posting orders on the expiry of leave or otherwise at the place where leave was enjoyed or the place of last day and who is treated on duty under Rule 7(a) (6) (b) (ii) of these Rules may be grated joining time.(c)Where an order of appointment to join a new post does not involve a change of residence from one station to another, not more than one day shall be allowed to join such new post. A holiday counts as a day for the purpose of this rule.(d)Where prescribed holidays succeed the day of handing over charge of a post by an employee and the appointment to the new post does not involve change of residence the joining time shall be deemed to have been extended to cover such holidays.(e)Joining time and travelling allowance on transfer shall be admissible where the transfer is made in the interest of the affairs of the Market Committee.[36. Period of joining time admissible. - The Market Committee employees shall be allowed period of joining time as per rules applicable to the State Government employees from time to time.] [Substituted by Notification No. F. 15(24)/Agriculture/Group 2/B/85, dated 16.7.1987-Rajasthan Gazette, Part IV-C, dated 8.10.1987, p. 282, dated 16.7.1987 [8.10.1987]]
