Section 26 in The Assam Technical Education Service Rules, 1981
26. Mode of employment.
(1)Members of the service shall be employed in such manner as the Appointing Authority may decide, subject to the condition that a member belonging to a particular branch of the cadre shall be employed within the same branch.(2)A member of the service shall be liable to be posted anywhere within the State of Assam or outside Assam, or to any other Department of the Government, a body corporate, in the affirms of which the Government may be substantially interested or an Autonomous District Council, if so required in the interest of public service and in such case the member shall not have any option against such posting or transfer.(3)A member of the service, if so required shall be liable to 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 on training if any :Provided that such person shall not-(a)be required to serve as aforesaid after the expiry of 16 years from the date of appointment; and(b)ordinarily be required to serve as aforesaid after attaining the age of 45 years.
