860. The Bihar Government Servants' (Applications for Private Employment) Rules, 1956.
(1)These rules may be called the Bihar Government Servants' (Applications for Private Employment) Rules, 1956.(2)No Government servant under the rule-making control of the Government of Bihar shall apply for private employment or shall signify his willingness to accept such employment without having previously obtained the permission in writing of the appointing authority of his post or service.(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.(4)(a)Where a Government servant who is not on leave preparatory to retirement is permitted to apply for or accept private employment, he shall resign his appointment under Government immediately on accepting such employment and after such acceptance, he shall not be allowed any leave, and he shall not be permitted to retain a lien on his appointment under Government; nor will he be entitled to any pension or gratuity.(b)Where a Government servant who is on leave preparatory to retirement is permitted to apply for or to accept private employment, he shall be required to retire from his permanent post under Government before accepting such private employment.(Government notification no. 9026, dated the 4th October, 1956.)
