765. Private employment, employment in other departments of Government or under other Governments and appearance at examinations for recruitment to other services or posts.
(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.(b)Employment in other departments of Government or under other Governments. - (i) A servant of the Crown shall not apply for an appointment in another office or department of Government or under the Crown in another Government unless the head of such office or department or such other Government has invited applications for the post.(ii)A servant of the Crown must submit his application for such an appointment through the appointing authority of his own post or service, which shall decide whether he shall be permitted to apply. Such permission shall ordinarily be granted, unless such authority considers that the application should not be allowed on the ground that the transfer would not be consistent with the interests of the public service. Applications submitted direct to the authority making the appointment shall be rejected, if the authority is a department of, or subordinate to, the Government of Bengal.(iii)No canvassing shall be allowed in the case of applications referred to in this regulation.Exception. - A servant of the Crown who wishes his name to be considered for an appointment for which applications are not ordinarily invited, may inform the authority which makes the appointment by a letter submitted through the appointing authority of his own post or service.(c)Appearance at examinations for recruitment to other services or posts. - A servant of the Crown who wishes to appear at a competitive examination for another service or post shall obtain the previous permission of the Provincial Government.
