Section 11 in The U.P. Co-Operative and Panchayat Audit Service Rules, 1979
11. Character.
- The character of a candidate for direct recruitment must be such as to render him suitable in all respects for appointment to the Service and the appointing authority shall satisfy himself on this point.Note. - Persons dismissed by the Union Government as by a State Government or by a Corporation, body or undertaking owned or controlled by a State Government or the Union Government or by a Local Authority shall be ineligible for appointment to the Service. A person convicted of an offence involving moral turpitude shall also be ineligible.
