Section 7 in The Central Secretariat Service Assistants' Grade (Direct Recruit Competitive Examination) Regulations, 2010
7. Appointments. - (1) Success at the examination shall confer no right to appointment to the [Assistant Section Officers' Grade] of the Service unless the candidate recommended by the Commission successfully completes such of the Training Programme or Foundation Course as the Central Government may prescribe.
(2)Success at the examination shall confer no right to appointment to the [Assistant Section Officers' Grade] [Substituted by Notification No. 754 (E), dated 2.8.2016 (w.e.f. 2.3.2010).] of the Service unless the Central Government is satisfied, after such enquiry as may be considered necessary, that the candidate having regard to his character and antecedents is suitable in all respects for appointment to public service.(3)No candidate shall be appointed to the [Assistant Section Officers' Grade] [Substituted by Notification No. 754 (E), dated 2.8.2016 (w.e.f. 2.3.2010).] of the Service unless he is, after such Medical examination as the Central Government may prescribe, found to be free from any mental or physical defect which is likely to interfere with the discharge of the duties of the Service.(4)No person who has more than one spouse living or who, having a spouse living, marries in any case in which such marriage is void by reason of its taking place during the life time of such spouse, and no person whose marriage is void by reason of his or her spouse having already a spouse living at the time of such marriage shall be eligible for any appointment on the results of the examination:Provided that Central Government may, if satisfied that there are special grounds for so doing, exempt any person from the operation of this sub-regulation.(5)Save as provided in sub-regulation (7), appointments to the [Assistant Section Officers' Grade] [Substituted by Notification No. 754 (E), dated 2.8.2016 (w.e.f. 2.3.2010).] of the Service on the results of any examination shall be made to the extent of the available vacancies, in the order of the merit of the candidates.(6)Appointments to the Service shall be subject to orders regarding special representation in the service for Scheduled Castes, Scheduled Tribes, Other Backward Classes and Persons with Disabilities issued by the Central Government from time to time.(7)The final merit of the candidates shall be reckoned on the basis of final ranking obtained on the basis of the marks obtained by the candidate in such of the mandatory training programme as may be prescribed by the Department of Personnel and Training and the marks obtained in the examination conducted by the Staff Selection Commission in the ratio of 25:75 respectively.
