Section 13(2) in The Rajasthan Judicial Service Rules, 1955
(2)Ex-prisoners who by their disciplined life while in prison and by their subsequent good conduct have proved to be completely reformed, should not be discriminated against on grounds of their previous conviction for purpose of employment in the service. Those who are convicted of offences not involving moral turpitude shall be deemed to have been completely reformed on the production of report to that effect from the Superintendent "After Care Home' or if there are no such Homes in a particular District from the Superintendent of Police of that District.]Those convicted of offences involving moral turpitude shall be required to produce a certificate from the Superintendent "After Care Home" or if there are no such Homes, from the Superintendent of Police of that district endorsed by Inspector General of Prisons, to the effect that they are suitable for employment as they have proved to be completely reformed by their subsequent good conduct in an "After Care Home".
