Section 12 in The Group 'D' Employees Service (U.P.) Rules, 1985
12. Character.
- The character of a candidate for direct recruitment must be such as to render him suitable in all respects for employment in the establishment. It shall be duty of the appointing authority to satisfy himself on this point.Note. - Person dismissed by the State Government or a Union Government or by a Local Authority or a Corporation or a Body owned or controlled by the Union Government or a State Government shall be deemed ineligible for appointment to a post in the Establishment. Persons convicted of an offence involving moral turpitude shall also be ineligible.
