Section 41(4) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(4)The expenditure on Travelling allowance and Daily allowance, if any, at the rates applicable to the Government employees of the comparable status, shall be borne by the Management. If the transfer is at the request of the employee, this expenditure shall be borne by the employee concerned:Provided that the transfer involves change of headquarters, the joining time to be allowed to an employee shall be limited to six days (excluding Sunday) and actual days of journey. Subject to this limit, the period of joining time shall be treated as "duty" for all purposes :Provided that, an employee shall not be entitled to joining time, if transfer is effected during the vacation.
