Section 9(4) in U.P. State Public Service Commission (Regulation of Procedure) Act, 1985
(4)In making such appointments every care shall be taken to ensure that no person is so appointed who found guilty of misconduct by any university, Government or Government body, or against whom any inquiries or investigations may be pending on allegation of misconduct, or whose integrity is in doubt. Any person whose work as Head Examiner, Paper Setter or Valuer is found to be unsatisfactory by the Commission shall not be reappointed for that purpose.
