Section 765(a) in Police Regulations, Bengal , 1943
(a)Private employment. - (i) A servant of the Crown shall not apply for private employment, nor shall he signify his willingness to accept such employment without the previous permission of the appointing authority of his post or service.(ii)An application for permission to apply for private employment shall not be entertained unless such authority is satisfied that the premature resignation of the applicant may be accepted without detriment to the public service.(iii)If a servant of the Crown, who is refused permission to apply for private employment, wishes to resign his appointment under the Crown, such resignation shall ordinarily be accepted.(iv)A servant of the Crown, who is permitted to apply for private employment, must on accepting it, resign his appointment under the Crown. After such acceptance he shall not be allowed any leave, and he shall not be permitted to retain a lien on his appointment under the Crown.
