(4)The authority forwarding an application under these Rules, will decide in each case the period likely to be taken for relief of the applicant, after intimation of his appointment has been received. Where an application has been forwarded under the selection for appointment, he shall be released by the authority who forwarded the application, unless circumstances of a very exceptional nature have arisen in the meantime which justify a refusal to his being relieved.(Government notification no. 9085, dated the 4th October, 1956.)
