(1)The person who wishes to transfer his services must obtain the consent of the authority which appoints to his existing post. If he takes up the new employment without such consent he commits a breach of discipline and is liable to be punished, in the last recourse, by dismissal from his former post and consequent loss of pensionable service. Resignation of his former appointment will not protect him from this penalty.(G. of I. Resolution no. 3205-P., dated the 27th June, 1910.)
