Section 21 in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020
21. Joining time.
(1)The employees of the Authority shall be eligible for such joining time on transfer in public interest as may be applicable to employees of the Central Government of corresponding grade.(2)For the purpose of joining time, including the joining time pay and such other matters related to joining time, the provisions of the Central Civil Services (Joining Time) Rules, 1979 as modified or substituted from time to time and orders thereunder, shall apply, mutatis mutandis, to the employees of the Authority.
