Section 26 in Assam Agricultural Engineering Service Rules, 1983
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 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.(3)A member of the service, possessing a degree in Civil/Mechanical/ Electrical/Telecommunication/Electronic Engineering shall, if so required, by liable to serve in any defence service or posts connected with the defence of India, for a period of not than 4 years, including the period spent on training, if any :Provided that such person-(a)shall not be required to service as aforesaid after the expiry of 10 years from the date of appointment:(b)shall not ordinarily be required to serve as aforesaid after attaining the age of 40 years.
