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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(4) in The Rajasthan Police Act, 2007

(4)A person shall not be enlisted as a village guard, if-
(a)he has been convicted for an offence involving moral turpitude;
(b)a criminal case has been registered and is pending against him;
(c)he is member of a political party or its affiliate; or
(d)he does not possess such educational qualifications as may be prescribed.