Section 3 in The Rajasthan Civil Services (Joining Time) Rules, 1981
3. Regulation of joining time of Government servants transferred to another Government/Organisational & Vice versa.
(1)When a Government servant to whom these rules apply is transferred to the control of another Government or Organisation, which has made separate rules prescribing amount of joining time, his joining time for the journey will be governed by those rules, unless different provisions are expressly made in their respective terms of deputation/foreign service, by mutual agreement between the lending and borrowing authorities.(2)The joining time of Central Government servants and Governments servants of other State Governments or any other organisation who are appointed to civil services and posts under the State Government on deputation or on foreign service basis, shall, for joining the civil services and posts under the State Government and for the return journey, be regulated in accordance with these rules unless different provisions are expressly made in their respective terms of deputation/foreign service by mutual agreement between the lending and borrowing authorities.
