Section 6 in Rajasthan Civil Services (Conduct) Rules, 1971
6. Acceptance of employment during leave.
- A Government servant on leave shall not take any service or accept any employment without the prior sanction of -(a)the Governor, if the proposed service or employment lies elsewhere than in India; and(b)his appointing authority; if the proposed service or employment lies in India;Provided that the Government servant who has been granted permission to take any service or accept any employment under this rule during any leave preparatory to retirement shall be precluded, save with the specific consent of the Government, or the Appointing Authority, as the case may be, from withdrawing his request for permission to retire and from returning to duty.Note. - This rule shall not be constructed as permitting a Government servant who avails himself of leave on medical grounds to undertake regular employment during such leave.
