Section 26 in The Assam Engineering (Irrigation Department) Service Rules, 1978
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 any other department of the Government, a body corporate in the affairs 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, possessing a degree in Civil/Mechanical/Electrical/Telecommunication/Electronic Engineering shall, if so required, be liable to serve in any defence service or posts 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-(a)shall not be required to serve as aforesaid after the expiry of 10 years from the date of appointment;(b)shall not ordinarily be required to serve as aforesaid after attaining the age of 40 years.
