Section 9 in Rajasthan High Court Staff Service Rules, 2002
9. Character.
- The character of a candidate for direct recruitment to any post, 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, College or School in which he has 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 University, College or School and not related to him.Explanations: - (1) A conviction by a Court of law need not of 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 overthrow by violent means of 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, may not be discriminated against on grounds of their previous conviction for the purposes of employment in the Service. Those who are convicted of offences not involving moral turpitude or violence may 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 or violence shall be required to produce a certificate from the Superintendent, After Care Home, 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 a After Care Home.
