Section 11(17) in The Rajasthan Subordinate Co-Operative Service (Class I) Rules, 1955
(17)[ that there shall be no age limit in the case of widows and divorcee women. [Added by No. F. 7(2)DOP/A-II/84, dated 18.12.1987.]Explanation.- That in the case of widow, she will have to furnish a certificate of death of her husband from the Competent Authority and in case of divorcee she will have to furnish the proof of divorcee.]
