Section 12 in The U.P. Industrial Development Authorities Centralized Service Rules, 2018
12. Character.
(1)The character of a candidate for direct recruitment to a post in the service must be such as to render him suitable in all respects for employment in the service. The appointing authority shall satisfy itself on this point.Note. - Persons dismissed by the Union Government or by a State Government or by a Local Authority or a Corporation or a body owned or controlled by the Union Government or a State Government shall be ineligible for appointment to any post in the Service. Persons convicted of an offence involving moral turpitude shall also be ineligible.(2)Every candidate for recruitment shall be required to submit certificate of character from the Principal, head of the institution last attended and from two Gazetted officers (not related to the candidate) in active service of the State or Union Government who are well acquainted with his private life but unconnected with his school, college or University.
