Maritime Security Agency Act, 1994 (Pakistan)
 

7.    Liability for service.-

Every officer and member of the staff shall be liable to serve in the Agency within and outside Pakistan, until he reaches the age of superannuation or his services are terminated by the competent authority in accordance with this Act or the rules made thereunder, or on reversion to his original service or office being a transferee to the Agency on deputation or on secondment.

 

 

 

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