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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(3) in The Punjab Home Guards and Civil Defence (Field) Class III Service Rules, 1983

(3)No person shall be appointed to the Service by direct appointment, unless he -
(a)produces a certificate of character from the principal academic officer of the university, college, school or institution last attended, if any; and similar certificate from two responsible persons, not being his relatives who are well acquainted with him in his private life and are unconnected with his university, college, school or institution;
(b)produces an affidavit to the effect that he was never convicted for any criminal offence and that he was never dismissed or removed from service of any State Government or Government of India or any public sector undertaking; and
(c)produces a medical fitness certificate, as required, vide rule 3.1 of the Punjab Civil Service Rules, Volume-I, Part-I.