Section 13 in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982
13. Liability to transfer.
(1)A member of the State Level or District Level Service shall be liable to serve at any place in the State of Haryana or the district as the case may be.(2)A member of the District Level Service may be transferred outside the district, if it is considered expedient in the public interest.(3)A member may be transferred to another Municipal Committee of the same class.
