Section 13 in The U.P. Higher Judicial Service Rules, 1975
13. Character.
(1)The character of a candidate for direct recruitment must be such as to render him suitable in the opinion of the governor, in all respects for appointment to the service.Note.-Persons dismissed by the Union Government or by a State Government or by a Corporation owned or controlled by the Union or a State Government shall not be eligible for recruitment.(2)The candidates for direct recruitment must produce a certificate of good character from the District Judge of the district in which they have been practising, and in the case of candidates normally practising in the High Court, from the Registrar of the High Court and also from two responsible persons of status (not related to candidates) who are well acquainted with them in private life and are connected with their University, College or School.
