Section 330(4) in Rajasthan Municipalities Act, 2009
(4)It shall not be lawful for the Municipality, -(a)to take any officer or employee on deputation from any department of the State Government without obtaining prior approval of the State Government,(b)to relieve any officer or employee without seeking orders of the State Government,(c)to refuse or not to allow any officer or employee to join the duty when such employee is transferred or deputed by the State Government.
