(3)(a)Permission to apply for or accept private employment shall normally be granted to a person who is on leave preparatory to retirement unless the employment is in a commercial employment.Permission to apply for or accept private employment in a commercial employment will be granted only in very exceptional cases and may be subject to the condition of immediate retirement.(b)Permission to apply for or accept private employment shall not be granted to any other Government servant unless the competent authority is satisfied that his premature resignation may be accepted without determent to the public service.
