Section 10(viii) in The Rajasthan Judicial Service Rules, 1955
(viii)[Provided further that any candidate who is released Commissioned Officer as defined in clause (e) of sub-rule (1) of rule 3 of the Rajasthan Civil Services (Recruitment of released Emergency Commissioned and Short Service Commissioned officer) Rules, 1968, and who had not attained the age of 32 years when he was recruited in the Armed Force of the Union shall be eligible, to appear in the examination to be held under the provisions of these rules in the years [x x x] [Added vide Notification No.F.18 (i)(33) Jud/63 dated 18-6-1969.] 1970, 1971 and 1972 if he fulfills the qualifications laid down in rule 11.]
