Section 4 in The M.P. Civil Services (Joining Time) Rules, 1982
4. Joining time.
(1)Joining time shall be granted to a Government servant on transfer in public interest to enable him to join the new post either at the same or a new station. No joining time is admissible in cases of temporary transfer for a period not exceeding one hundred and eighty days. Only the actual transit time as admissible in case of journey on tour, may be allowed.(2)Government servants who are discharged due to reduction of establishment from one State Government office and reappointed to another State Government office shall be entitled to joining time, if the orders of appointment to the new post are received by them while working in the old post. If they are appointed to the new post after being discharged from the old post the period of break may be converted into joining time without pay by the Head of Department provided that the break does not exceed thirty days and the Government servant has rendered not less than three years continuous service on the date of his discharge.(3)For appointment to posts under the State Government on the results of a competitive examination and/or interview open to Government servants and others, State Government employees and permanent/provisionally permanent Central and other State. Government employees will be entitled to joining time under these rules. But temporary employees of the State Government who have not completed three years of regular continuous service, though entitled to joining time/would not be entitled to joining time pay.
