Section 3(b) in The Rajasthan Land Reforms and Jagir Resumption (Absorption of Jagir Employees) Rules, 1954
(b)The appointing authority mentioned in the foregoing clause will take into consideration the qualifications, experience, and record of service of a Jagir Employee for the purpose of his selection to the State Service. No person who has completed 30 years of service or the age of 55 years shall be selected for appointment.
