Section 24 in The Assam Factories Service Rules, 1990
24. Mode of employment.
(1)Member 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 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.
