Section 8(2) in Rajasthan High Court Staff Service Rules, 2002
(2)there shall be no restriction as to age for candidate already serving in connection with the affairs of the State in a substantive or in a temporary capacity, having been so appointed prior to his attaining the age of 33 years:Provided that the temporary appointment is permissible under the relevant Rules applicable to service to which the person belongs and is made in accordance with these Rules ;
