Section 26(2) in The Assam Technical Education Service Rules, 1981
(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 affirms 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.
