Section 14(2) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998
(2)the persons appointed temporarily to a post in the service shall be deemed to be within the age limit had they been within the age limit when they were initially appointed even though they may have crossed the upper age limit when they appear finally before the Commission/Appointing Authority and shall be allowed upto two chances had they been eligible as such at the time of their initial appointment;
