Section 265(X) in Rajasthan Panchayati Raj Rules, 1996
(X)[ If a Candidate would have been entitled in respect of his/ her age for direct recruitment in any year in which no such recruitment was held, he/ she shall be deemed to be eligible in next following recruitment, if he/ she is not over age by more than 3 years.".] [Added by the Rajasthan Panchayati Raj (Amendment) Rules, 2010: Published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 2.7.2010, p. 67.]
