Section 4(4) in The Family Courts (Rajasthan) Rules, 1991
(4)If any person appointed as a Judge was in service under the Central or State Government he shall on completion of superannuation age applicable in his parent Department shall stand retired from the service:Provided that the State Government may in concurrence with the High Court re-appoint him on the post of a Judge for a period not exceeding two years which can be further extended upto the age of 62 years. On his re-appointment he will get the salary and allowances as is admissible to a retired Government servant as per provisions of Rajasthan Service Rules.
