Section 9 in The M.P. Municipal Service (Executive) Rules, 1973
9. 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 persons (not relations), who may have known him during the 3 years immediately preceding the date of application, to act as a referee in case of any doubt, etc., regarding his antecedents.Note. - A person who has been convicted of criminal offence punishable 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 not been sentenced to undergo any punishment, that conviction shall not be taken into account.
