Section 7(1) in The Rajasthan Agricultural Produce Markets (Market Committee Employees) Service Rules, 1975
(1)Age. - (a) For the purpose of these rules, age shall be computed from the date of birth of an employee, who shall be required to produce authentic proof thereof at the time of employment.(b)The following proofs may be accepted as authentic, in order of preference-(i)Date of birth, given to the Secondary School Certificate;(ii)Date of birth, given in the Municipal Birth Certificate;(iii)Date of birth, given in the Horoscope, provided it was prepared soon after the date of birth stated by the employee.(c)If an employee is unable to state his exact date of birth, but can give satisfactory proof of the year of birth or year and the month of birth, the 1st July or the 16th day of the month may be respectively treated as the date of birth.(d)If an employee is unable to state even the year of birth, a certificate from a Medical Jurist, approved by the Director of Medical and Health Services, Rajasthan specifying the approximate year, may be accepted for the purpose of computing age in the manner prescribed in Rule 7(a)(1)(c).(e)When an employee is required to retire on attaining a specified age, the date on which he attains that age is reckoned as nonworking day and he must retire with effect from and including that day.
