Section 6 in The M.P. Civil Services (General Conditions of Services) Rules, 1961
6. Disqualification.
(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 any service or post:Provided that the Government may, if satisfied that there are special grounds for doing so, exempt any such candidate from the operation of this rule.(2)No candidate shall be appointed to a service or post unless he has been found after such medical examination as may be prescribed, 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 a 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.(3)No candidate shall be eligible for appointment to a service or post if, after such enquiry as may be considered necessary, the appointing authority is satisfied that he is not suitable in any respect for service or post.(4)[ No candidate shall be eligible for appointment to a service or post who has been convicted of an offence against women :Provided that where such cases are pending in a Court against a candidate his case of appointment shall be kept pending till the final decision of the Criminal Case.] [Inserted by Notification No. F-N-C-3-17-96-3-I, dated 25-10-1996.]
