Section 9(2) in Rajasthan High Court Staff Service Rules, 2002
(2)Ex-prisoners who by their disciplined life while in prison and by their subsequent good conduct have proved to be completely reformed, may not be discriminated against on grounds of their previous conviction for the purposes of employment in the Service. Those who are convicted of offences not involving moral turpitude or violence may 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.
