Section 6 in The Rajasthan Civil Services (Joining Time) Rules, 1981
6.
(1)Where a Government servant joins the new post without availing of the full joining time, the number of days of joining time, as admissible in sub-rule (4) of Rule 5 subject to the maximum of 15 days, reduced by the number of days actually availed of, shall be credited to his leave account as privilege leave.[Note - In the case of a temporary Government servant, who is entitled to joining time but to no joining time pay under sub-rule 4, the unavailed period of joining time shall not be credited to his privilege leave account.] [Added vide F.D. Notification No.F. 1(6) FD (Gr.2)/81, dated 30.12.1985 (RSR 99/85) w.e.f. 1.4.1981.](2)Joining time may be combined with vacation and or regular leave of any kind or duration except casual leave.(3)If a Government servant in transit on transfer is directed to proceed to a place different from that indicated in the initial transfer orders; he shall be entitled to joining time already availed of upto the date of receipt of revised orders plus fresh scale of full joining time from the date following the date of receipt of the revised orders. The fresh scale of joining time in such cases shall be calculated from the place at which he received orders as if he is transferred from that place.
