A government servant on leave may not take any service or accept any employment without obtaining the previous sanction of-(a)the Government, if the proposed service or employment lies elsewhere than in Asia;(b)the Governor, if the proposed service or employment lies in Asia elsewhere than in India; and(c)the Governor or any lower authority empowered to appoint him, if the proposed service or employment lies in India;Provided that a government servant who has been granted permission to take any service or accept any employment under this rule, during leave preparatory to retirement, shall be precluded, save with the specific consent of the Governor or any lower authority empowered to appoint him, as the case may be, from with drawing his request for permission to retire, and from returning to duty.Note - This rule does not apply to casual literary work, or to service as an examiner or similar employment; nor does it apply to acceptance of foreign service, which is governed by rule 110.Orders of the Governor regarding Rule 69
