- A person shall not be eligible for appointment to the service-(a)if he is not a citizen of India; or(b)if he is compulsorily retired, removed or dismissed from judicial service or from service in Government or statutory or local authority, or failed to complete probation period in Judicial Service or any post, or in Government or statutory or local authority; or(c)if he has been convicted of an offence involving moral turpitude or he is or has been permanently debarred or disqualified by the High Court or the Union Public Service Commission or any State Public Service Commission from appearing for examinations or selections conducted by it; or(d)if he directly or indirectly influences the recruiting authority by any means for his candidature; or(e)if he is a man who has more than one wife living and if a woman, has married a man already having another wife; or(f)if he has more than two children.
