(1)All officers are liable for service with any other Armed Force of the Union as may be directed by the Central Government and the selecting officers for such service preference may be given to volunteers but if the requisite number of suitable volunteers is not forthcoming, officers may be sent on transfer on deputation or detailed otherwise as considered necessary, by the Central Government.(2)The provisions of this rule shall apply to and in relation to subordinate officers and enrolled persons as they apply to and in relation to any officer of the Force and the powers vested in the Central Government under sub-rule (1) shall be exercised by the Director-General.Chapter-IV Termination of Service
