Section 12 in The U.P. Judicial Service Rules, 2001
12. Character.
- The character of a candidate for recruitment to the service must be such as to render him suitable in opinion of the Governor in all respects for employment in the service Persons dismissed from the service by the Union Government or a State Government or debarred from practice as an advocate by the Bar Council of India or a State or convicted and sentenced for imprisonment or any offence under the Indian Panel Code or any other law for the time being in force involving moral turpitude shall not be eligible for appointment to the service.
