Section 16(1) in The Rajasthan Higher Judicial Service Rules, 1969
(1)The character of a candidate must be such as to render him suitable in the opinion of the Court in all respects for appointment to the service. He must produce a certificate of good character from the District Judge of the District in which he has been practicing as a lawyer and two such certificates, written not more than six months prior to the date of submission of application to the Court, from two responsible persons not related to him.
