Section 10 in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999
10. Disqualification for appointment to Panchayat Contract Service.
- No person shall be appointed by direct recruitment to any post-(1)Unless he is a citizen of India or a subject of Nepal or Bhutan or permanent original resident of Madhya Pradesh;(2)If he has been dismissed for misconduct from service of Central Government, State Government, Zila or Janpad Panchayat or Gram Panchayat or any other local authority or a Co-operative Society or any Public Sector Undertaking under the control of Central Government or State Government;(3)If he has been convicted of an offence which involves moral turpitude;(4)If he has been convicted of an offence against women torture :Provided that where such case is pending in a Court against candidate, his appointment shall be kept pending till the final decision of the Court;(5)If he has more than one wife living, and in case of a female candidate, if one has married to a person having a wife living already;(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;(7)If he does not possess minimum prescribed qualification for the post;(8)If he is an employee of the Central Government or the Stale Government or any local authority or Central Government or Slate Government Undertaking or any Government aided body, unless he obtains no objection certificate of his employers and submits it alongwith his application.
