Section 17 in Haryana Service of Engineers, Group A, Irrigation and Water Resource Department Act, 2010
17. Liability to serve.
(1)A member of the Service shall be liable to serve under the Government at any place whether within or outside the State of Haryana.(2)A member of the Service may also be deputed to serve under, -(i)Bhakra Beas Management Board, Upper Yamuna River Board or Central Water Commission or any other Board or Corporation, as may be notified by the Government;(ii)a company, an association or a body of individuals whether incorporated or not, which is wholly or substantially owned or controlled by the Government, a municipal corporation or a local authority within the State of Haryana;(iii)the Central Government or a company, an association or a body of individuals whether incorporated or not, which is wholly oneubstantially owned or controlled by the Central Government; or(iv)any other State Government, an international organization, an autonomous body not controlled by the Government or a private body:Provided that no member of the Service shall be deputed to serve the Central Government or any other State Government or any organization or body referred to in clauses (iii) and (iv) except with his consent.(3)Every person appointed to the Service shall, if so required, serve in any defence service or post connected with the defence of India for a period not less than four years including the period spent on training, if any:Provided that such person -(a)shall not be required to serve as aforesaid after the expiry of ten years from the date of appointment to the Service; and(b)shall not ordinarily be required to serve as aforesaid after attaining the age of forty years.
