(3)No candidate shall be appointed to the service or post-(a)if he has been dismissed from the service of the Government or Local Authority for misconduct and has been declared to be disqualified for employment in the Public Service;(b)if he has been convicted of an offence which involves moral turpitude;(c)if he has-(i)directly or indirectly, by himself or his partner, any share or interest in any contract or employment with, by or on behalf of the Market Committee, other than an interest in land held on a lease from the Market Committee, or is a Director, Secretary, Manager or other salaried officer of an incorporated company which has any such shares or interest; or(ii)acted or is acting professionally in relation to any matter on behalf of any person having therein any such share or interest aforesaid.
