Section 4A(2) in Rajasthan Land Revenue (Land Records) Rules, 1957
(2)Ex-prisoners who by their disciplined life while in prisons and by their subsequent good conduct have proved to be completely reformed, should not be discriminated against on grounds of their 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 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 or Prisons to the effect that they are suitable for employment as they have proved to be completely reformed by their disciplined life while in prisons and by their subsequent good conduct in an After Care Home.
