Section 6(4) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012

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(4)No person shall be eligible for appointment if he or she –

(a)is or has been a member of, or has associated himself or herself

with, any body or association after such body or association isdeclared as an unlawful body or association; or

(b)has participated in or is associated with, any activity or programme

(i)aimed at subversion of the Constitution of India;

(ii)aimed at organized breach or defiance of law involving

violence;

(iii)which is prejudicial to the interests of the sovereignty and

integrity of India or the security of the State; or

(iv)which promotes, on grounds of religion, race, language,

caste or community, feelings of enmity or hatred betweendifferent sections of the people; or

(c)is dismissed from service under the Government of India or any

State Government or any High Court;

(d)is or has been debarred or disqualified by the Union or any State

Public Service Commission or any High Court from appearing forany examination or selection conducted by it; and

(e)is or has been convicted of an offence involving moral turpitude.

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