Section 19G(3) in Madras Hindu Religious and Charitable Endowments Act, 1951
(3)The Government may, after consulting the Board, direct, by general or special order, that the employees, who have exercised option with in the time specified by the Government under sub-section (2), and specified in the order shall stand allotted to serve in such other departments of Government with effect from such date as may be specified therein.
