Section 68 in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
68. When may be granted.
(1)Joining time may be granted to an employee to enable him :-(a)to join a new post to which he is appointed while on duty in his old post; or(b)to join a new post on return from leave of not more than 4 months duration or, although the duration of leave exceeds four months, the employee has not had sufficient notice of his appointment to the new post.(2)Joining time shall not be granted when no change in the head-quarters of an employee is involved.
