Section 6 in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000
6. Disqualifications.
- There shall be following disqualifications for appointment :-(a)Any attempt on the part of a candidate to obtain support of his candidature by any means.(b)Dismissed from services of the State Government or any local body disqualifying from future appointment.(c)Convicted of an offence involving moral turpitude or convicted of an offence under the Prevention of Untouchability Act.
