- No person shall be eligible for appointment to the service: -(a)Unless he is citizen of India;(b)If he is dismissed from service by any High Court, Government or statutory or local authority;(c)If he has been convicted of an offence involving moral turpitude or who is or has been permanently debarred or disqualified by the High Court or the Union Public Service Commission or any State Public Service Commission or any State Public Service Commission from appearing for examination or selections conducted by it,(d)If he directly or indirectly influences the recruiting authority by any means for his candidature;(e)If he is a man, has more than one wife living and if a woman, has married a man already having another wife.
