Section 11 in The U.P. State Universities (Centralised) Service Rules, 1975
11. Character
. - (1) The appointing authority shall satisfy itself that the character of a candidate for appointment to any post in the Service is such as may render him suitable, in all respects, for employment in the Centralised Service.(2)Every candidate for recruitment shall be required to submit certificate of character from the principal/head of the institution last attended and from two Gazetted Office (not related to the candidate) in active service of the State of Union Government who are well acquainted with his private life but unconnected with his school, college or University.(3)Persons dismissed by the Union Government or any State Government or by a Local Authority or any Government body or Corporation or Public Sector undertaking or a University shall be ineligible for appointment to the service. Any person who has been convicted by a Court of law for offences involving moral turpitude shall also be deemed ineligible.
