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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(3) in Rajasthan Madarsa Education Assistant Subordinate Service Rules, 2013

(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 have been completely reformed by their disciplined life while in prison and by their subsequent good conduct in an After-care Home.