Section 23 in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992
23. Eligibility and disqualifications for direct recruitment.
(1)In order to be eligible for direct recruitment to any grade or posts, a candidate must be.-(a) a citizen of India or (b) a subject of Nepal; or (c) a subject of Bhutan; or (d) a Tibetan refuge who came over to India before the 1st January, 1962, with the intention of permanently setting in India; or (e) a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka or the East Africa countries of Kenya, Uganda or the United Republic of Tanzania (formerly Tanganika and Zanzibar) with the intention of permanently settling in India;Provided that a candidate belonging to category (a) shall produce such proof of his nationality, as the Chairman may, from time to time require: Provided further that a candidate belonging to categories (b), (c) (d) & (e) shall be a person in whose favour a certificate of eligibility has been issued by the Government of India;Provided also that a candidate in whose case, the proof of nationality or a certificate of eligibility is necessary may be provisionally appointed, pending the production by him of the necessary proof or the issue of the necessary certificate in his favour by the Central Government as the case may be.(2)No person(a)Who has entered into or contracted a marriage with Person having a spouse living or (b) who having a spouse living, has entered into or contracted a marriage with any person shall be eligible for appointment to any grade or post to which these regulations apply.Provided that the Chairman may, if satisfied, that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and there are other grounds for so doing exempt any person from operation of this sub-regulation.(3)A candidate must satisfy the appointing authority that his character and antecedents are such as to make him suitable for appointment to any grade or post. No candidate who has been convicted by a Court of Law for an offence involving, moralturpitude or who has been adjudged as an insolvent shall be eligible for the appointment to the Authority's service.(4)If any question arises whether a candidate does nor does not satisfy all or any other requirements of this regulation, the same shall be decided by the Chairman.(5)The Chairman, may with the prior approval of the Central Government modify or waive any of the requirements of sub-regulation (1) when an appointment for work of a special nature is to be made and it is not practicable to obtain a suitable candidate who fulfils the requirements of the regulations.(6)Physical fitness of a candidates.-A candidate shall be physically and mentally sound in health and free from any physical disabilities which are likely to interfere with the discharge of his duties as an employee of the Authority. A candidate who, after such medical examination as the Chairman may specify, is found not to satisfy these requirements will not be appointed.
