Section 12 in The Indian Supply Service (Group `A') Rules, 2017
12. Liability to serve Defence Services or posts connected with Defence.
- Any officer appointed to 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 four years including the period spent on training, if any:Provided that such officers shall not be required to serve as aforesaid,-(a)after the expiry of ten years from the date of his/her appointment to the Service or from the date of his joining the Service;(b)if he has attained the age of forty years.
