(1)No person shall be eligible for appointment to the service-(a)unless he is citizen of India, and(b)if he has more than one wife living or in case of 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 ground for doing so, exempt any person from the operation of this clause.(2)No person who attempts to enlist support for his/her candidature directly or indirectly or any recommendation either written or oral or by any other means, shall be appointed ton the services.
