Section 11(iii) in The Rajasthan Accounts Service Rules, 1954
(iii)that in respect of the first examination to be held under the provisions of these Rules, the upper age limit shall be 30 years except in the case of a person employed in connection with the affairs of the State of Rajasthan, who held in a substantive capacity, a permanent post in one of the Covenanting States or had a lien on such a post or would have held a lien, if it had not been suspended for whom the upper age limit shall be 35 years;
