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State of Rajasthan - Section

Section 19 in The Rajasthan Judicial Service Rules, 2010

19. Character.

- The character of a candidate for direct recruitment to the service must be such as will qualify him for employment in the service. He must produce a certificate of good character from the Principal Academic Officer of the University or College or School in 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 his University or College or School and not related to him.