Section 20(iv) in Code of Regulations for Matriculation Schools, Tamil Nadu
(iv)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 for 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 discretions of the school authority, be dismissed from service. The school authority shall not refuse to forward such application but may declined to relieve him when the need arises unless he/she gives due notice or pays an amount equal to the salary for three months.
