Section 20(iii) in Code of Regulations for Approved Nursery and Primary Schools
(iii)That the said teacher or a member of non-teaching staff shall not during the period of this agreement when he /she has not been given notice or termination of his/her services by the school authority or has not given notice to the school authority for such termination of his/her services apply for an appointment under any other authority except through the school authority and the penalty for any breach of this may at the discretion of the school authority be dismissal from service. The school authority shall not refuse to forward such application but may decline to relieve him/her when the need arises unless he/ she gives due notice or pays an amount equal to the salary for three months.
