Section 4(3) in The Rajasthan High Court Ordinance 1949
(3)Notwithstanding anything hereinbefore contained no person who has attained the age of 60 years shall be entitled to be appointed a Judge of the High Court:Provided that persons, who, have retired as Judges of any Provincial High Court established by Royal Charter or Letters of Patent, may be so appointed if they have not attained the age of sixty five years.
