Section 16 in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
16. Character.
- The character of a candidate for direct recruitment to the Service, must be such as to qualify him for employment in the service. He must produce a certificate of good character from the Principal Academic Officer of the University or College or School in which he was last educated and two such certificates written not more than six months prior to the date of application, from two responsible persons not connected with his College or University or School and not related to him.Note: (1) A conviction by a court of law need not itself involve the refusal of a certificate of good character. The circumstances of the conviction should be taken into account and if they involve no moral turpitude or association, with crimes of violence or with a movement which has as its object to over throw by violent means of the Government as by law established, the mere conviction need not be regarded as a disqualification.(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 a 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.(3)Those convicted of offences involving moral turpitude shall be required to produce a certificate from the Superintendent, 'After Care Home' or if there is no such homes in a particular District, from the Superintendent of Police of that 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 disciplined life while in prison and by their subsequent good conduct in an 'After Care Home'.] [Vide corrected errata dated 18.4.2001.]
