Section 5(5) in The M.P. Civil Services (Joining Time) Rules, 1982
(5)Extension of joining time beyond the limits indicated in sub-rule (4) may be granted up to the maximum limit of 30 days by the head of department [and beyond thirty days by the Administrative Department] [Substituted by Notification No. C-8-43-89-IV, dated 14th July, 1995.], the guiding principle being that the total period of joining time should be approximately equal to eight days for preparation plus reasonable transit time plus holidays, if any, following the extended joining time. While computing the transit time, allowance could be made for the time unavoidably spent due to disruption of transport arrangements caused by strike or natural calamities.
