Section 6 in The Assam Accounts Service Rules, 1963
6. Disqualification for appointment.
- No person shall be qualified for appointment to the service,-(a)unless he is a citizen of India;(b)if he has more than 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 clause (b); and(c)if he attempts to enlist the support for his candidature directly or indirectly by any recommendation, either written or oral or by any other means.
