Section 10(v) in The Rajasthan Subordinate Accounts Service Rules, 1963
(v)that a candidate serving continuously since attaining the age of twenty years in connection with the affairs of the State or in any Government Department, or in the Rajasthan Electricity Board and other autonomous bodies, or a Panchayat Samiti or Zila Parishad must not have attained the age of thirty five years.
