Section 8 in The M.P. State University Service Rules, 1983
8. Conditions of eligibility of direct recruits.
- In order to be eligible tor direct recruitment to the Service a candidate must satisfy the following conditions, namely :-(i)Age. - (a) He must have attained the age specified in column (3) of Schedule II and not attained the age specified in Column (4) of the said Schedule on the first day of January next following the dale of notification inviting applications for direct recruitment to the post.(b)The upper age limit shall be relaxable upto a maximum of 5 years if a candidate belongs to a Scheduled Caste or a Scheduled Tribe.(c)In regard to posts for which upper age limit is less than 38 years as prescribed in Schedule II, the age limit shall also be relaxable in respect of candidates who tire or have been employees of the Madhya Pradesh Government or of a University in Madhya Pradesh to the extent and subject to the conditions specified below :(i)A candidate who is a permanent, temporary, contingency paid or work-charged employee should not be more than 38 years of age.(ii)A candidate who is a retrenched Government or University employee shall be allowed to deduct from his age the period of all temporary service previously rendered by him upto a maximum limit of 7 years even if it represents more than one spell provided that the resultant age docs not exceed the upper age limit by more than three years.Explanation. - The term "retrenched Government or University employee" denotes a person who was in temporary Government service of this State or of any of the constituent units, or in temporary service of a University of Madhya Pradesh for a continuous period of not less than six months and who was discharged because of reduction in establishment not more than three years prior to the date of his registration at the employment exchange or of application made otherwise for employment in State University Service.(d)A candidate who is an ex-serviceman shall be allowed to deduct from his age the period of all defense service previously rendered by him provided that the resultant age does not exceed the upper age limit by more than three years.Explanation. - The term "ex-serviceman" denotes a person who belonged to any of the following categories and who was employed under the Government of India for a continuous period of not less than six months and who was retrenched or declared surplus as a result of recommendation of the Economy Unit or due to normal reduction in establishment not more than three years before the date of registration at any Employment Exchange or of application made otherwise for employment in State University Service.(1)ex-servicemen released under mustering out concessions,(2)ex-servicemen enrolled for the second time anti discharged on (a) completion of short term engagement, (b) fulfilling the conditions of enrollment,(3)ex-personnel of Madras Civil Unit,(4)officers (Military and Civil discharged on completion of their contract (including short service Register Commissioned Officers),(5)officers discharged after working for more than six months continuously against leave vacancies,(6)ex-servicemen discharged on the ground that they are unlikely to become efficient soldiers,(7)ex-servicemen invalidated out of service,(8)ex-servicemen who are medically boarded out on account of gun-shot wounds and the like.N.B. - Candidates who are considered eligible for the selection under the age concessions specified in items (i) and (ii) of sub-clause (c) shall not be eligible for appointment if after submitting the application they resign from service either before or after taking the examination. They will however, continue to be eligible if they are retrenched from the service or post after submitting the applications. In no other case shall these age limits be relaxed.Departmental candidates must obtain previous permission of the appointing authority to appear for the examination.(ii)Qualifications. - He must possess the qualifications prescribed for the service in Schedule II :Provided that-(a)in exceptional cases the Commission may, with the approval of the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.], treat as qualified a candidate who, though not possessing any of the qualifications prescribed in this clause, has passed examination conducted by other institutions by a standard which, in the opinion of the Commission, justifies the consideration of the candidate for selection, and(b)a candidate who is otherwise qualified but has taken a degree from a University not specifically recognized by Government may also be considered for selection at the discretion of the Commission.(iii)Fees. - He must pay the fees prescribed by the Commission.
