(2)An applicant for appointment to a post or service under the administrative control of the Government of Bihar, shall not be eligible for appointment if he is in the service of the Union or of a State and has applied without the consent of the head of the office or department of the Government of Bihar or the consent of the State Government, or the Government of India, as the case may be, under whom he is employed, or the consent of any authority empowered in this behalf by any such Government.
