Section 19 in The Haryana Service of Engineers, Class I, Public Works Department (Building and Roads Branch), (Public Health Branch) and (Irrigation Branch) respectively Act, 1995
19. Liability to service.
(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)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;(ii)the Central Government or a company, an association or a body of individuals whether incorporated or not which is wholly or substantially owned or controlled by the Central Government; or(iii)any other State Government, an international organisation, 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 or any other State Government of any organisation or body referred to in clauses (ii) and (iii) 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 of not less than 4 years including the period spent or training, if any :Provided that such person -(a)shall not be required to serve as aforesaid after the expiry of 10 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 40 years.
