Section 11 in The U.P. Cane Development Department Ministerial Service Rules, 1978
11. Character.
- The character of a candidate for direct recruitment to the service must be such as to render him suitable in all respect for employment in the service. It shall be the duty of the appointing authority to satisfy itself on this point.Note. - Persons dismissed by the Union Government or State Government or by a Local Authority or by any Body, Corporation or undertaking owned or controlled by the Union Government or a State Government, shall be ineligible for appointment to the Service. Persons convicted of an offence involving moral turpitude shall also be ineligible.
