Section 16(1) in The Assam Accounts Service Rules, 1963
(1)No person shall be appointed to the service-(a)unless he is a Citizen of India; and(b)if he has more than one wife living or in case of a female candidate who has married a person who has one wife living provided that Governor may, if he is satisfied that there are special grounds for doing so may exempt any person from the operation of this clause;(c)No person who attempts to enlist support for his candidature directly or indirectly by any recommendation, either written or oral or by any means, shall be appointed to the service.
