Section 10 in The Central Reserve Police Force Rules, 1955
10. Recruitment .-(a) A candidate for enlistment in the Force must conform to the standard laid down in rule 11 below, must bear a good character and must be (a) citizen of India, or (b) a person who has migrated from Pakistan with the intention of permanently settling in India, or (c) a subject of Nepal or of a Portuguese possession in India, and if he comes under category (b) or (c) must be a person in whose favour a certificate of eligibility has been given by the Government of India. A candidate in whose case a certificate is necessary may, however, be appointed provisionally subject to the necessary certificate being eventually given to him by Government:
Provided ex-convicts, or Army or Police deserters shall not be enlisted.(b)No man who has more than one wife living shall be eligible for enlistment in the Force, provided that the Central Government may if satisfied that there are special grounds for doing so, exempt any person from the operation of this condition.
