Section 16(3) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
(3)Those convicted of offences involving moral turpitude shall be required to produce a certificate from the Superintendent, 'After Care Home' or if there is no such homes in a particular District, from the Superintendent of Police of that District, endorsed by the Inspector General of Prisons, to the effect that they are suitable for [employment as they have proved to be completely reformed by disciplined life while in prison and by their subsequent good conduct in an 'After Care Home'.] [Vide corrected errata dated 18.4.2001.]
