Section 10(6) in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999
(6)If he has convicted of original offence punishable with simple, or rigorous imprisonment exceeding six months shall be presumed to be unsuitable for employment :Provided that if a person has been so convicted but has been lot off with a warning and has not been sentenced to undergo any punishment, such conviction shall not be taken into account;
