Section 36(2) in The Rajasthan Financial Corporation (Staff) Regulations, 1958
(2)Where a conviction of an employee is set aside by a higher court, and the employee is acquitted honourably, he shall be reinstated in service.Explanation. - In this Regulation the expression "the termination of Proceedings" shall mean the decision of the lowest court [which first finally disposes of the case. Committal or conviction shall mean Committal by lowest-court] [Inserted by Amendment Notification dated 15-11-1961, Rajasthan Gazette, Part IV-C, dated 14-12-1961.] or any of the appellate courts, and it shall be open to the Corporation to dismiss an employee who is committed to prison or who is convicted of a [X X X] [Deleted by Amendment Notification dated 15-11-1961, Rajasthan Gazette, Part IV-C, dated 14-12-1961.] any offence involving moral turpitude as from the date of the order of the Court that convicts him.
