Section 8 in The Rajasthan Civil Services (Joining Time) Rules, 1981
8. Penalty for exceeding joining time.
- A Government servant, who does not join his duty within his joining time, is not entitled to pay after the end of the joining time. The period of absence from duty after the expiry of joining time admissible under these rules shall amount to interruption in the service involving forfeiture of post service unless, on satisfactory reasons being furnished, such absence is regularised by grant of extension in the normal period of joining time under these rules in the circumstances narrated in rule 5(5) or is commuted into extraordinary leave by the authority competent to extend the joining time.
