Section 15 in West Bengal Municipal (Employees' Service) Rules, 2010
15. Lien
. (1) Unless in any case, it is otherwise provided in these rules, an employee on substantive appointment to any permanent post acquires a lien on the post and ceases to hold any lien previously acquired on any other post.(2)in the case of an employee who holds no lien on any appointment except that which is abolished, the abolition of the appointment may be deferred till such leave as was admissible to him immediately before the abolition of the appointment and as may be granted has terminated.Note : This sub-rule does not apply to a person having no lien on a permanent DOSt.
