Section 14(v) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
(v)The upper age limit mentioned above shall be relaxable by a period equal to the Service rendered in the N.C.C. in the case of Cadet Instructors and if the resultant age does not exceed the maximum age limit prescribed above by more than three years, they shall be deemed to be within the prescribed age limit;
