Section 30 in The Bihar School Examination Board Regulations, 1964
30.
Unless in any case it be otherwise distinctly provided, the whole time of a Board servant is at the disposal of the Board, and he may be employed in any manner required by the proper authority, without claim for additional remuneration. During the period of such employment he will not engage himself in any trade, business, occupation or in any work other than that of his office without the previous permission of the Chairman whose order in the matter shall be final and that he will not (except in case of accident or sickness certificate by a competent medical officer) absent himself from his said duties without the previous permission in writing of persons authorised in this behalf by the Board.
