Section 11 in Indian Enterprise Development Service Rules, 2019
11. Liability for service in any part of India and other conditions of service.
(1)The officers appointed to the Service shall be liable to serve anywhere in India or outside.(2)The conditions of service of the members of the Service, in respect of matters for which no provision is made in these rules, shall be the same as are applicable, from time to time, to the officers of the Central Civil Service in general.
