Section 18(3) in Rajasthan Forest Subordinate Service Rules, 2015
(3)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 in a particular district from the Superintendent of Police of the District, endorsed by the Inspector General of Prisons, to the effect that they are suitable for employment as they have proved to be completely reformed by their disciplined life while in prison and by their subsequent good conduct in an 'After Care Home'.
