Section 51(5) in The Rajasthan Medical Rules, 1957
(5)The application shall also be accompanied by certificates in writing in Form No. 7 testifying to truth of the statement made in the application and to the good character of the applicant, given by two Medical Practitioners (registered under the Act or under the Medical Act of any other State of India) resident in the neighbourhood where the applicant had been residing since his removal and who were and are well acquainted with him before and since the removal of his name.
