Section 10 in The U.P. Excise (Prohibition) Group 'D' Service Rules, 1978
10. Character and conduct.
- The character of a candidate for direct recruitment must be such as to render him suitable in all respects for employment in the Service. The appointing authority shall satisfy itself on this point.Note.-Persons dismissed by the Union Government or by any State Government or by a Local Authority or by a Body or Corporation or a public sector undertaking owned or controlled by the Union Government or a State Government shall be deemed to be ineligible for appointment. A person who has been convicted by a Court of Law for offences involving moral turpitude shall also be deemed ineligible.
