Section 6 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
6. Disqualification for appointment:-
(1)No person shall be eligible for appointment unless he is a citizen of India.(2)No man who has more than one wife living and no women who has marrieda man already having another wife, shall be eligible for appointment.(3)No person who attempts to obtain extraneous support by any means for hiscandidature from officials or non-officials, shall be eligible forappointment.(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 herselfwith, 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 involvingviolence;(iii)which is prejudicial to the interests of the sovereignty andintegrity 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 anyState Government or any High Court;(d)is or has been debarred or disqualified by the Union or any StatePublic 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.
