Section 24 in The Assam Drugs Control Organisation Service Rules, 1994
24. Mode of employment.
(1)Members of the service shall be employed in such manner as the Appointing Authority may decide.(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 affairs of which the Government may be substantially interested, or an Autonomous District Council, if so required in the interest of public services.
