Section 15(b) in The U.P. Subordinate Forest (Rangers, Deputy Rangers and Foresters) Service Rules, 1951
(b)While no person should be considered unfit for appointment solely because of his political opinions, care should be taken not to employ persons who are likely to be disloyal and to abuse the confidence placed in them by virtue of their appointment. Ordinarily, persons who are actively engaged in subversive activities including members of any organization the avowed object of which is to change the existing order of society by violent means, should be considered unfit for appointment under Government. Participation in such activities at any time after attaining the age of 21 years and within three years of the date of enquiry, should be considered as evidence that the person is still actively engaged in such activities, unless in the interval there is positive evidence of a change of attitude.
