Section 11 in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009
11. Disqualification.
- No person shall be appointed to any post by Direct Recruitment unless:-(i)he produces at his own cost certificate of physical fitness in the prescribed form from a medical practitioner approved by the Appointing Authority in this behalf.(ii)the Appointing Authority is satisfied that he/she possesses good character and antecedents.(iii)he/she takes an oath of allegiance to the Constitution of India. Further no person :-(1)Who has entered into or contracted a marriage with a person having a spouse living, or(2)who having a spouse living, has entered into or contracts a marriage with any person shall be eligible for appointment to any post in the Society.Provided that the Society may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party of the marriage and that there are other grounds for so doing exempt any person from the operation of this bye-law.Chapter-IV Tenure
