Section 16 in The Assam Accounts Service Rules, 1963
16. Appointment.
(1)No person shall be appointed to the service-(a)unless he is a Citizen of India; and(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 Governor may, if he is satisfied that there are special grounds for doing so may exempt any person from the operation of this clause;(c)No person who attempts to enlist support for his candidature directly or indirectly by any recommendation, either written or oral or by any means, shall be appointed to the service.(2)A person on promotion shall join within 15 days from the date of receipt of the order of appointment failing which the appointment shall be cancelled unless the Governor extends the period, which shall not in all exceed three months.(3)A member of a the service shall be required to undergo such training and pass such departmental examinations as the Government may, prescribed.
