Section 26(2) in Assam Agricultural Engineering Service Rules, 1983
(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 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 have any option against such posting or transfer.
