- Transfers of members of the Engineering services and of subordinates from one province to another may be affected with the mutual consent of the Governments concerned. All such transfers of Engineers will be notified by the Government of Rajasthan.The following rules are laid down relating to the transfer of the services of Government Officials from one Government office or Department to another.(i)It is the duty of a Government Official who wishes to have his services transferred to a different Government office or Department to obtain the consent of the authority which makes appointment to his existing post before he takes up the new employment. If he does so without such consent, he commits a breach of discipline, and is liable to be punished, in the last report by dismissal from his, former post, and consequent loss of pensionable service. Resignation of his former appointment will not protect him from his penalty.(ii)In granting or withholding consent to the acceptance by a subordinate of other Government employment, the head of an office or Department must consider whether the transfer will be consistent with the interests of the public service. Permission should not be refused, without strong reasons, which should be recorded in writing.(iii)The head of an office of department should not employ, either temporarily or permanently, an official whom he knows or has reason to believe to belong to another establishment without the previous consent of the head of the office or Department in which he is employed. In the rare cases in which, for reasons which appear satisfactory to the new employer, an official cannot obtain the required consent before taking up the new appointment the employment may be made conditional consent being obtained at the earliest opportunity.The foregoing instructions apply equally to officials on leave whether with or without allowance. All leave allowances must ipso facto cease on taking up new employment other than work of a purely casual nature.Suspensions
