Section 10 in Uttaranchal Judicial Service Rules, 2005
10. Character.
- The character of a candidate for direct recruitment for a post in the service must be such as to render him suitable in all respects for employment in Government service. The Appointing Authority shall certify itself on this point.Explanation.-Person 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 Bar Council or convicted and sentenced for imprisonment for any offence under Indian Penal Code or any other law for the time being in force, involving moral turpitude shall not be eligible for appointment to the service.
