Section 18 in The U.P. Habitual Offenders' Restriction Rules, 1957
18.
(i)The District Magistrate shall cause the tentative list to be published by passing it at the notice board of the Collectorate and at such other conspicuous place in the town as he may deem fit, with a notice for inviting objections. After considering the objections, if any, the names of the persons, who are either not willing or are found unsuitable to act as assessors, shall be struck off and any new names may be added.(ii)No person, who is exempt from the liability to serve as an assessor under Section 320 of the Code, shall be included in the list.
