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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(1) in The U.P. Higher Education Services Commission (Group "C" And "D" Employees) Services Regulations, 2000

(1)The character of a candidate for direct recruitment to a post in the service must be such as to render him suitable in all respect for employment in the Service. The appointing authority shall satisfy itself on this point.Note. - Persons dismissed by the Union Government or a State Government or a Local Authority or a Corporation or a Body owned or controlled by the Union Government or a State Government or by Local Authority, shall be deemed to be ineligible for appointment to any post under these regulations. Persons convicted of an offence involving moral turpitude shall also be ineligible.