Section 4(3) in The M.P. Civil Services (Joining Time) Rules, 1982
(3)For appointment to posts under the State Government on the results of a competitive examination and/or interview open to Government servants and others, State Government employees and permanent/provisionally permanent Central and other State. Government employees will be entitled to joining time under these rules. But temporary employees of the State Government who have not completed three years of regular continuous service, though entitled to joining time/would not be entitled to joining time pay.
