Section 13 in The Rajasthan Police Service Rules, 1954
13. Character.
- The character of a candidate for direct recruitment 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 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 and not related to him.Note 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 the overthrow by violent means of Governments as by law established, mere conviction need not be regarded as a disqualification.Note 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 the previous conviction for purposes 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. Those convicted of offences involving moral turpitude 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 an After Care Home.
