Section 11(viii) in The Rajasthan Municipal Service Rules, 1963
(viii)[ that the released emergency commissioned officer and short service commissioned officer after release from the army shall be deemed to be within the age limit even though they have crossed the age limit, when they appear before the commission had they been eligible as such at the time of their joining the commission in the any army. [Inserted by Notification No. F. 8(G)(9) Rules/DLB/04/04-05/88, dated 3.8.2005-Rajasthan Gazette Extraordinary Part IV-A, dated 6.8.2005 (w.e.f. 2.10.1963).]
