Section 8(4) in Rajasthan High Court Staff Service Rules, 2002
(4)the upper age limit for the reservists, namely defence services personnel transferred to the reserve shall be 47 years.[Explanation - In the case of widow she will have to furnish a certificate of death of the husband from the competent authority and in case of divorce she will have to furnish the proof of divorce.] [Substituted Rule 8 vide Notification No. 4/SRO/2005 dated 29 Sept 2005 Published in Rajasthan Gazette Part I(b) dated 6.10.2005.]
