Section 3(2) in The M.P. Civil Services (Joining Time) Rules, 1982
(2)The joining time of the employees of other Government or any other organization, who are appointed to civil services and posts under the State Government on deputation or on foreign service basis, shall, for joining the civil services and posts under the State Government and for the return journeys, be regulated in accordance with these rules, unless different provisions are expressly made in their respective terms of deputation/foreign service, by mutual agreement between the lending and borrowing authorities.
