Section 46 in Assam Public Service Commission (Procedure and Conduct of Business) Rules, 2010
46.
(i)Applications will summarily be-rejected on the following grounds:(a)Under Age(b)Over Age(c)Under Qualified(d)Application without signature of the candidate(e)Not applied in the prescribed application form of the Commission(f)Treasury receipt not submitted along with the application and not stated in appropriate column(g)Fees deposited through wrong Head of Account/IPO/Bank Draft etc.(h)Optional subject not mentioned in the application form properly or optional subject not mentioned at all.(i)News paper cutting of application form(j)Candidates debarred by the UPSC or State PSCs(k)Photograph not pasted with the application form(l)Treasury Receipt deposited after last date of submission of application form(m)Application received after the last date fixed for receipt of application. However, candidates applying through proper channel shall be allowed 15 (fifteen) days more time for receipt of application.Provided further that, if the last date so fixed is non working day, the application received on the next working day shall be deemed to be within time.Provided further that, if any doubt arises as to whether an application was received in time or not, the decision of the Commission in the matter will be final.(n)The rejected candidates will be informed stating the grounds for rejection of their candidature.
