Section 13 in The Rajasthan Judicial Service Rules, 1955
13. [ Character. [Substituted by Notification No. F. 19 (81) Judi/74 part I dated 21-3-78.]
- 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 Principle 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.Note. - (1) A conviction by a Court of Law need not of itself involve the refusal of a certificate of good character. The circumstance 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 object to overthrow by violent means Government as established by law, the mere conviction need not be regarded as a disqualification.(2)Ex-prisoners who by their disciplined life while in prison and by their subsequent good conduct have proved to be completely reformed, should not be discriminated against on grounds of their previous conviction for purpose 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 report to that effect from the Superintendent "After Care Home' or if there are no such Homes in a particular District from the 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" or if there are no such Homes, from the Superintendent of Police of that district endorsed by Inspector General of Prisons, to the effect that they are suitable for employment as they have proved to be completely reformed by their subsequent good conduct in an "After Care Home".
