Section 14 in The Assam Drugs Control Organisation Service Rules, 1994
14. Disqualification.
(1)No person shall be eligible for appointment by direct recruit as well as by promotion to the service:(a)unless he is a citizen of India;(b)if he has more than one wife living or in case of a female candidate who has married a person who has one wife living:Provided that the Governor may, if he is satisfied that there are special grounds for doing so, exempt, any person from the operation of this sub-rule.(2)No person, who attempts to enlist support in favour of his candidature directly or indirectly by any recommendation, either written or oral or by any other means, shall be appointed to the service.
