Section 26 in The Assam Agricultural Service Rules, 1980
26. 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 Service and in such case the member shall not have any option against such posting or transfer.
