Section 10(3) in The M.P. Municipal Service (Executive) Rules, 1973
(3)No candidate shall be appointed or shall continue to the service or post ;-(a)if he has been dismissed from the service of the Government or local authority for misconduct and is disqualified for employment in the public service;(b)if he has been convicted of an offence which involves moral turpitude, or has been convicted of an offence under the Prevention of Untouchability Act;(c)if he is not eligible for employment under sub-section (1) of Section 98 of the Act.
