Section 10 in The Chhattisgarh Municipal Service (Executive) Rules, 1973
10. Disqualifications.
(1)No male candidate who has more than one wife living and no female candidate who has married a person having already a wife living shall be eligible for appointment to the service or post :Provided that the Government may, if satisfied that there are special grounds for doing so, exempt any such candidate from the operation of this sub-rule.(2)No candidate shall be appointed to the service or post unless he has been found after medical examination to be in good mental and physical health and free from any mental or physical defect likely to interfere with the discharge of the duties of the service or post:Provided that in exceptional cases a candidate may be appointed provisionally to the service or post before his medical examination, subject to the condition that the appointment is liable to be terminated forthwith, if he is found medically unfit.(3)No candidate shall be appointed or shall continue to the service or post ;-(a)if he has been dismissed from the service of the Government or local authority for misconduct and is disqualified for employment in the public service;(b)if he has been convicted of an offence which involves moral turpitude, or has been convicted of an offence under the Prevention of Untouchability Act;(c)if he is not eligible for employment under sub-section (1) of Section 98 of the Act.
