Section 17(2) in Rajasthan Sanskrit Education State and Subordinate Service (School Branch) Rules, 2015
(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 discriminated against on grounds of the previous conviction for the purpose of employment in the Service. Those, who are convicted of offence 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 Homo or if there are no such Homes in a particular district, from the Superintendent of Police of that district.
