Section 10(iv) in The Rajasthan Judicial Service Rules, 1955
(iv)that the upper age-limit for a candidate of a Schedule Caste or of a Scheduled Tribe shall be deemed to have been raised by [five years] [Substituted for the words 'three years' vide Notification No. F.18(i)(33) Jud/63 dated 28-8-1971.].
