Section 11(ii) in The Rajasthan Municipal Service Rules, 1963
(ii)[ that the upper age limit mentioned above shall be relaxed by 5 years in the case of Scheduled Caste, Scheduled Tribe and Other Backward Classes made candidates and General women candidates and 10 years in the case of Scheduled Caste, Scheduled Tribe and Other Backward Classes women candidates. [Substituted 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).]
