Section 6 in The Delhi Police (Appointment & Recruitment) Rules, 1980
6. Ineligibility.
- (i) No person who is not a citizen of India shall except with the consent of the central Government to be obtained in writing in advance, be appointed, enrolled or employed in Delhi Police.(ii)No person, who has more than one wife 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, shall be eligible for appointment, enrolment or employment in Delhi Police.(iii)Every candidate shall make a declaration in form No.B about his martial status before he is enlisted.(iv)No person shall be appointed to any post in Delhi Police unless he has been certified on as physically fit for police service by form D&F by a medical authority to be appointed for the purpose by the Commissioner of Police.
