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State of Tamilnadu - Section

Section 17 in Regulations of the Tamil Nadu Agricultural University

17. Joining time and transit pay.

(1)Joining time shall be allowed to an employee to enable him-
(a)to join a new post either at the same or a new station on transfer, while on duty; and
(b)to join a new post in a new station on return from any kind of leave of not more than six months.
(2)One day joining time shall be allowed in order to join a new post when the appointment does not necessarily involve a change of residence from the station to another. A holiday or Sunday, shall count as a duty for the purpose of this rule.
(3)In cases involving a change of Station, six days shall be allowed for preparation, and in addition, a period to cover the actual journey calculated as follows:
(a) for that portion of the journeywhich he travels or might travel -by railway,: one day for each 400kilometres.by motor car, or,: one day for each130 kilometres.horse drawn conveyance plying forpublic hire in any other way,: one day for each 25 kilometres.by aircraft,: actual time occupied in the journey.
(b) for any fractional portion of any distanceprescribed in clause (a), an extra day is allowed;
(c) travel by road not exceeding 8 kilometres to orfrom a railway station at the beginning or end of a journey doesnot count for joining time; and
(d) Sundays do not count as days for the purpose ofcalculation of joining time, but they art-included in the minimumperiod of thirty days.
(4)An employee on joining time will be regarded as on duty and is entitled to pay and allowances admissible for that period. An employee who does not join his post within the joining time is not entitled to any pay or leave salary after the expiry of joining time. Willful absence from duty after the expiry of joining time may be treated as misbehaviour and action taken as deemed fit, for such absence.
(5)If an employee is appointed to a new post while in transit from one post to another, his joining time begins on the day following that on which he received the order of appointment, but no second period of six days for preparation is admissible.
(6)If an employee, while in transit from one post to another, is reported to the original post, such posting shall be construed as appointment to a new post for the purpose of this instruction.
(7)The appointing authority shall have powers to regularise the excess joining time availed by an employee due to late receipt of posting orders. On no account the joining time shall exceed 30 days.
(8)An employee on joining time shall be entitled to pay and allowances which he would have drawn if he had continued in the old post or tire pay which he will draw on taking charge of the new post, whichever is less.
(9)When an employee joins his post before the expiry of his leave without availing full joining time admissible, the period of joining time not availed shall be considered as leave not enjoyed and a corresponding period of leave sanctioned shall be recredited to his leave account.