Section 17(2) in Rajasthan Women Empowerment (State and Subordinate) Service Rules, 2017
(2)Ex-prisoners, who by their disciplined life while in prison and by their subsequent good conduct have proved to he completely reformed, should not be discriminated against, on grounds of the previous conviction for purposes of employment in the service. Those who are convicted of offences not involving moral turpitude or violence shall be deemed to have been completely reformed on the production of a report to that effect from the Superintendent of Jail. After Care Home or if there are no such homes in a particular District, from the Superintendent of Police of t hat District.
