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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(II) in The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993

(II)That the upper age limit mentioned above shall not apply in the case of an ex-prisoner who has served under the Government on a substantive basis on any post before conviction and was eligible for appointment under these Rules & Regulations.