Section 14(iv) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
(iv)The Persons appointed temporarily to a post in the service shall be deemed to be within the age-limit had they been within the age limit when they were initially appointed even though they have crossed the age-limit when they appear finally before the Commission and shall be allowed upto two chances had they been eligible as such at the time of their initial appointment.
