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State of Rajasthan - Section

Section 267 in Rajasthan Panchayati Raj Rules, 1996

267. Character.

- A candidate for direct recruitment to the Service must produce to the Committee a certificate of good character from the Principal, Academic Officer of the University, College, School or Institution into 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 the University, College, School or Institution and not related to him.Note - A conviction by a Court of Law need not by itself, entail 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 objective the overthrow by violent means of Government as by Law established, the mere conviction need not be regarded as a disqualification.