Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(2) in Life Insurance Corporation of India (Staff) Regulations, 1960

(2)For transfers involving change of station, six days are allowed for preparation and, in addition, a period to cover the actual journey calculated as follows:
(a)An employee is allowed -
(i) For the portion of the journey which he travel by air-craft. Actual time occupied in the journey.
(ii) For the portion of the journey which he travels or mighttravel- One day for each
  By railway 400 Kilometres } or any longer time actually occupied in thejourney.
  By Ocean steamer 320 Kilometres
  By river Steamer 128 Kilometres
  By Motor vehicle or horse drawn conveyance 128 Kilometres
  In any other way 24 Kilometres
(b)
(i)For purpose of journey by air under clause (a) (i) a part of a day shall be treated as one day.
(ii)A day is also allowed for any fractional portion of any distance prescribed in clause (a)(ii).
(c)When part of the journey is by steamer, the limit of six days for preparation may be extended to cover any period unavoidably spent in awaiting the departure of the steamer.
(d)Travel by road not exceeding five miles to or from a railway station or (steamer ghat) at the beginning or end of a journey does not count for joining time.
(e)A Sunday does not count as day for the purpose of the calculations in this sub-regulation.