Section 11 in The Assam Economic and Statistical Service Rules, 1973
11. Disqualification for appointment.
(1)No person shall be qualified for appointment to the Service unless he is a citizen of India.(2)No person who has more than one wife living shall be eligible for appointment to the Service:Provided that the Governor may, if he is satisfied that there are special grounds for doing so, exempt any person from the operation of the sub-rule.(3)No person who attempts to enlist support for his candidate directly or indirectly by any recommendation either written or oral or by any other means, shall be appointed to the Service.
