Section 11 in The U.P. Excise (Prohibition) Subordinate Service Rules, 1978
11. Character.
- The character of a candidate for direct recruitment to a post in the service must be such as to render him suitable in all respects for employment in Government service. The appointing authority shall satisfy itself on this point.Note.-Persons dismissed by the Union Government or by any State government or by a Local Authority or a Corporation or Body owned or controlled by the Union Government or a State Government shall be deemed ineligible for appointment to any post in the service. A person, who has been convicted of an offence, involving moral turpitude, shall also be ineligible.
