Section 4 in The Central Secretariat Service Assistants' Grade (Direct Recruit Competitive Examination) Regulations, 2010
4. Conditions of eligibility. - In order to be eligible to compete at the examination, a candidate must satisfy the following conditions, namely:-
(i)Nationality-(a)He must be a citizen of India,or(b)He must belong to such categories of persons as may from time to time be notified in this behalf by the Government of India in the Department of Personnel and Training, Ministry of Personnel, Public Grievances and Pensions.(ii)Age - He must have attained the age of20 years, and must not have attained the age of27 years on the 1st day of August of the year in which the examination is held:Provided that the upper age limit may be relaxed in respect of such categories of persons as may, from time to time, be notified in this behalf by the Government of India in the Department of Personnel and Training, Ministry of Personnel, Public Grievances and Pensions, to the extent notified in respect of each category.(iii)Educational qualifications -He must -(A)hold a degree of a University established or incorporated by or under a Central Act, a Provincial Act or a State Act, or otherwise possess any qualification recognised by the Central Government as equivalent thereto; and(B)qualify a proficiency test in computer operations approved or conducted by the Commission.Provided that-(a)in exceptional cases, a candidate who, though not possessing any of the qualifications specified in this clause, may be treated by the Commission as qualified if he has passed such examinations conducted by any institution as are, in the opinion of the Commission, of a standard sufficient to justify his admission to the examination; and(b)candidates who are otherwise qualified but have taken degrees from Foreign Universities may also be admitted to the examination at the discretion of the Commission.(iv)Attempts at the examination - Every candidate shall have not more than three attempts at the examination unless cove~ed by any of the exceptions notified by the Government of India in the Department of Personnel and Training, Ministry of Personnel, Public Grievances and Pensions, from time to time.(v)Fees - Subject to such exemptions or concessions or both, as may be notified in this behalf by the Government of India in the Department of Personnel and Training, Ministry of Personnel, Public Grievances and Pensions from time to time, he shall pay the fees specified by the Commission.
