A transfer to foreign service is not admissible unless-(a)the duties to be performed after the transfer are Such as should, for public reasons be rendered by a government servant, and,(b)the government servant transferred holds at the time of transfer, a post paid from the revenues of the State, or holds a lien on a permanent post, or would hold a lien on such a post had his lien not been suspended.Orders of the Governor regarding Rule 111
