Section 14 in The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993
14. 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 1st class Magistrate and two such certificates written not more than six months prior to the date of application from two responsible 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 circumstances of the conviction should be taken into account and if they involve no moral turpitude of association with crimes of violence or with a movement which has its object the over throw by violent means of Government as by law established, the mere conviction need not 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 discriminate against on grounds of the 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 the Superintendent of Police of that District.(3)Those convicted to offences involving moral turpitude shall require to produce a certificate form the Superintendent. After Care Home or if there is no such home 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 their disciplined life while in prison and by their subsequent good conduct in an "After Care Home".
