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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(ix) in Rajasthan Animal Husbandry Service Rules, 1963

(ix)that the person appointed temporarily [to a post in the Service] [Inserted by Rajasthan vide Notification No. F. 1(39) DOP/A-2/73, dated 25.12.74.] shall be deemed to be within the age limit had they been within the age limit when they were initially appointed even though they have crossed the age limit when they appear finally before the Commission and shall be allowed upto 2 chances had they been eligible as such at the time ol their initial appointment.