Section 5 in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007
5. Appointments.
(1)No person shall be eligible for initial appointment to any post unless -(a)he has attained the age of eighteen years; and(b)he is citizen of India or belongs to such category of persons as may be eligible for appointment under the Central Government.(2)No person shall be initially appointed to a post by direct recruitment on whole time basis for a period exceeding three months, unless he produces a medical certificate of fitness.(3)The standard of physical fitness and the competent medical authorities to examine the fitness of the candidates for such appointment shall be determined to the Director General for each group of posts on the basis of the practice (Sick) in the Central Government from time to time.(4)The appointing authority shall satisfy himself that the character and antecedents of a candidate selected for first appointment in the Bureau are such as do not render him unsuitable for appointment. The Procedure to be followed in this behalf shall be determined by the Director General in consultation with the Executive Committee on the basis of the instructions issued by the Central Government from time to time.(5)No person,-(a)who has entered into or contracted a marriage with a 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 post:Provided that the Director General may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage, and that there are other grounds for so doing, exempt any person from the operation of this sub-regulation.(6)Appointments to various categories of posts shall be subject to such reservation and other concessions including relaxation of age limit, for the Scheduled Castes, the Scheduled Tribes, Other Backward Classes, Ex-servicemen, Physically handicapped persons or any other category of persons as may be specified by the Central Government from time to time in this regard.Provided that the upper age limit may be relaxable for Department candidates upto the age of 50 years for posts for which the prescribed age limit is less than 50 years, and by five years for posts for which the prescribed age limit is 50 years or more.(7)The appointment to the posts shall be subject to such other conditions as may specified in the respective recruitment regulations.
