Section 16(iii) in The Manual of Departmental Orders
(iii)The head of an office of department should not employ, either temporarily or permanently, an official whom he knows or has reason to believe to belong to another establishment without the previous consent of the head of the office or Department in which he is employed. In the rare cases in which, for reasons which appear satisfactory to the new employer, an official cannot obtain the required consent before taking up the new appointment the employment may be made conditional consent being obtained at the earliest opportunity.
