Section 16(i) in The Manual of Departmental Orders
(i)It is the duty of a Government Official who wishes to have his services transferred to a different Government office or Department to obtain the consent of the authority which makes appointment to his existing post before he takes up the new employment. If he does so without such consent, he commits a breach of discipline, and is liable to be punished, in the last report by dismissal from his, former post, and consequent loss of pensionable service. Resignation of his former appointment will not protect him from his penalty.
