Section 6 in The M.P. Civil Services (Joining Time) Rules, 1982
6.
(1)When 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 fifteen days reduced by the number of days actually availed of shall be credited to his leave account as earned leave.(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 up to the date of receipt of revised orders plus fresh spell of full joining time from the date following the date of receipt of the revised orders. The fresh spell of joining time in such case, shall be calculated from the place at which he received revised orders as if he is transferred from that place.
