(1)No male candidate who has more than one wife living and no female candidate who has married a person having already a wife living shall be eligible for appointment to the service or post :Provided that the State Government, may, if satisfied that there are special grounds for doing so, exempt any such candidate from the operation of this sub-rule.(2)No candidate shall be appointed to the service or post unless he has been found after medical examination to be in good mental and bodily health and free from any mental or bodily defect likely to interfere with the discharge of the duties of the service or post :Provided that in exceptional cases a candidate may be appointed provisionally to the service or post before his medical examination, subject, to the condition that the appointment is liable to be terminated forthwith, if he is found medically unfit.The provisions of this sub-rule shall not be made applicable to the person already in Market Committee service.(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.
