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Union of India - Section

Section 149 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

149. Joining Time.

(1)An officer transferred from one ship or establishment to another necessitating change of station, provided he is not required to arrive by a particular date, may be allowed joining time on the following scale subject to a maximum of 30 days :
(i)Six days for preparation;
(ii)Actual time spent in the journey performed by air, subject to the provision of sub-regulation (5);and
(iii)One day in respect of each of the following distances or fractions thereof:
Journeyby rail 500Kilometers
Journeyby sea 350
Journeyby river 150
Journeyby road by motor car 250
Journeyby other means 25
Explanation. - For computing distances, only the actual mileage will be reckoned and not any assumed or weighted mileage for which fare may be charged by railways.A road journey not exceeding five miles to or from an air port, railway station or steamer port at the beginning or end of a journey shall not count for joining time. In calculating the amount of joining time admissible, Sundays shall be ignored, but shall be included in the thirty days maximum.
(2)Joining time counts as duty.
(3)Joining time may be allowed in conjunction with annual leave but not with any other kind of leave. An Officer holding acting rank shall retain his acting rank during the period of joining time, provided he does so during the annual leave preceding the joining time.
(4)Joining time shall count from the day following the date the officer is relieved of his duties.
(5)For purposes of joining time by air under clause (ii) of sub-regulation (1) a part of a day should be treated as a day.
(6)[ The Chief of the Naval Staff may sanction an extension of joining time beyond what is admissible under the scale authorised in sub-regulation (1); provided the maximum period of thirty days is not exceeded. This will be subject to the following conditions :
(i)When an individual has been unable to use the ordinary mode of travelling or, notwithstanding due diligence on his part, has spent more time on the journey than is allowed by the rules; or
(ii)When such extension is considered necessary for public convenience or for the saving of such public expenditure as is caused by unnecessary or purely formal transfers;
(iii)When the rules have in any particular case operated harshly; as for example, when an individual has through no fault on his part missed a steamer or fallen sick on the journey.]
(7)[ Joining time, as provided in sub-regulation (1) may be allowed to an individual at the time of proceeding to another station to attend a course of instruction of more than three months if he does not retain Service accommodation at the last duty station for the duration of the course. It may also be allowed to an individual who while on temporary duty or on a course of instruction at another station irrespective of its duration„ is posted on permanent duty to a new station and is required to proceed direct from the station of temporary duty or course of instruction. In such a case, the joining time will be reckonable from the station of temporary duty or course of instruction.] [Substitued by S.R.O. 69, dated 4th January, 1972]
(8)
(a)An individual who is transferred from an appointment in INDIA to an appointment ex-INDIA or vice versa or from an appointment ex-INDIA to another appointment ex-INDIA or who at the end of a course of instruction abroad is appointed to a station in India other than that from where he proceeded on the course, shall be entitled to joining time as follows :
The actual period spent in transit from the old duty station to the new duty station by the approved route, including enforced halts, if any, as certified by the Heads of Missions concerned in countries where enforced halts occur that the halt was necessary to catch the connecting transport, [plus 6 days for preparation which may be availed of at any station including the old duty station.] [Substitued by S.R.O. 4-E, dated 27th March, 1968]Explanation. - The six days preparation period shall, however, run concurrently with the period of enforced halt, if any, at the starting station in the case of an individual appointed to or returning from ex-INDIA on permanent transfer or returning after attending a course of instruction abroad when informed of the station of posting before embarkation.
(b)An individual who is appointed ex-INDIA from his temporary duty station shall be struck off the strength of that appointment from the date of his leaving the temporary duty station and shall be entitled to joining time as in clause (a) reckoning from the station of temporary duty.
(9)The joining time of an officer transferred from Naval to Civil or foreign employ or on re-transfer to Naval Service shall be governed by the regulations of the borrowing Civil Department or Government and not by these Regulations.