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State of Rajasthan - Section

Section 5 in The Rajasthan Civil Services (Joining Time) Rules, 1981

5. Amount of joining time.

(1)The joining time shall commence from the date of relinquishment of charge of the old post if the charge is made over in the forenoon or the following date if the charge is made over in the afternoon.
(2)The joining time shall be calculated from old headquarters in all cases including where a Government servant receives his transfer orders or make over charge of the old post in a place other than his old head quarters, or where the headquarters of a Government servant while on tour is changed to the tour station itself or where his temporary transfer is converted into permanent transfer.
(3)
(a)Not more than one day's joining time shall be allowed to a Government servant to join a new post within the same station or which does not involve a change of residence from one station to another. For this purpose, the term 'same station' will be interpreted to mean the area falling within the jurisdiction of the municipality or corporation including such of suburban municipalities, notified areas or cantonments as are contiguous to the named municipality etc.
(b)In the case of a transfer of a Government servant within the same station which does not involve a change of residence from one station to another station, the transfer should involve the change of office building at the same station at a distance exceeding 2 Km for the purpose of admissibility of one day's joining time to join a new post, under clause (a) of this sub- rule. If an officer hands over charge in the forenoon/afternoon he shall be required to take over charge of the new post at the same station in the forenoon of the next working day.
(4)In cases involving transfer from one station to another and also involving change of residence, the Government servant shall be allowed joining time with reference to the distance between the old headquarters and the new headquarters by direct route and ordinary mode (s) of travel indicated in the following schedule. When holiday(s) follow(s) joining time, the normal joining time may be deemed to have been extended to cover such holiday(s).
Distance between the headquarters & the newheadquarter Joining time admissible Joining time admissible where the transfernecessarily involves continuous travel by road for more than 200Km.
1,000 Km. or less 10 days 12 days
More than 1,000 Km. 12 days 15 days
More than 2,000 Km. 15 days 15 days
[Provided that when a Government servant awaiting posting orders is transferred from one station to another station and involving change of residence, the Government servant shall be allowed 4 day's joining time including journey period, irrespective of distance and mode of travel.] [Added vide F.D. Notification. No.F. 1(6) F.D.(Gr.2)/81, dated 2.2.1985.]Note: 1. Distance means actual distance charged by the Railways.