(1)A member of 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 and in such case the member shall not have any option against such posting or transfer.(3)A member of the service shall, if so required, be liable to serve in any defence service or post connected with the defence of India, for period spent on training, if any ; provided that such person-(a)shall not be required to serve a 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 45 years.(4)Every members of the cadre of Medical & Health Officer I shall be liable to render compulsory service in rural areas for a minimum period of 5 years.
