(2)When an application for permission to apply for a post in another department is received, the question whether the applicant can be allowed to take up the appointment, if offered to him, must be settled before his application can be forwarded, regard being had, if the appointment is temporary one or on probation, to possible inconvenience from the officer's return as well as to possible inconvenience from sparing him initially. If the officer cannot be spared, the head of his office or department must refuse definitely to forward his application. If, however, permission be given to apply, that permission carries with it permission to accept the appointment, if offered, and the officer or head of the department giving such permission is debarred from objecting to the officer taking up the appointment, though of course his convenience must be consulted within reason as regards the date of taking it.
