Section 16(3) in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998
(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 home 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 their disciplined life while in prison and by their subsequent good conduct in an 'After Care Home'.
