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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Madhya Pradesh - Subsection

Section 88(4) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(4)Character. - The character of a candidate for direct recruitment must be such as to render him suitable in all respects for employment. He should give names of two responsible persons (not relation), who may have been known to him during the three years immediately preceding the date of application, to act as a reference in case of any doubt, etc., regarding is antecedents.(Note. - A person who has been convicted of criminal offence with simple or rigorous imprisonment exceeding six months shall be presumed to be unsuitable for employment. However, if even though a person has been so convicted, but he has been let-off only with a warning and has been sentenced to undergo any punishment, that conviction shall not be taken into account.)