(1)No person shall be eligible for appointment as a police officer or shall have the right to continue in employment as a police officer if that person,-(a)is not a citizen of India; or(b)has been convicted by a court of law for an offence involving proclivity for violence or moral turpitude;(c)is found mentally, physically or behaviourally unfit for carrying out the duties of police; or(d)is a member of a political party and is not prepared to terminate his membership even after recruitment; or(e)is an office bearer of any social, religious, cultural or scientific organization and is not prepared to give up or terminate such position even after instructions from Government, State Police Chief or the District Police Chief; or(f)is or has been, a member of any banned organization.
