Section 149(8) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(8)(a)An individual who is transferred from an appointment in INDIA to an appointment ex-INDIA or vice versa or from an appointment ex-INDIA to another appointment ex-INDIA or who at the end of a course of instruction abroad is appointed to a station in India other than that from where he proceeded on the course, shall be entitled to joining time as follows :The actual period spent in transit from the old duty station to the new duty station by the approved route, including enforced halts, if any, as certified by the Heads of Missions concerned in countries where enforced halts occur that the halt was necessary to catch the connecting transport, [plus 6 days for preparation which may be availed of at any station including the old duty station.] [Substitued by S.R.O. 4-E, dated 27th March, 1968]Explanation. - The six days preparation period shall, however, run concurrently with the period of enforced halt, if any, at the starting station in the case of an individual appointed to or returning from ex-INDIA on permanent transfer or returning after attending a course of instruction abroad when informed of the station of posting before embarkation.(b)An individual who is appointed ex-INDIA from his temporary duty station shall be struck off the strength of that appointment from the date of his leaving the temporary duty station and shall be entitled to joining time as in clause (a) reckoning from the station of temporary duty.
