Section 6(4) in The M.P. Civil Services (General Conditions of Services) Rules, 1961
(4)[ No candidate shall be eligible for appointment to a service or post who has been convicted of an offence against women :Provided that where such cases are pending in a Court against a candidate his case of appointment shall be kept pending till the final decision of the Criminal Case.] [Inserted by Notification No. F-N-C-3-17-96-3-I, dated 25-10-1996.]
