Section 7 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
7. Age limit for appointment:-
Unless specified to the contrary in Schedule B to these rules everycandidate for appointment by direct recruitment must have attained the age ofeighteen years and not attainted the age of-(a)thirty two years in the case of a person belonging to any of the Scheduled Castes or Scheduled Tribes;(b)thirty years in the case of a person belonging to any of the Other Backward Classes;(c)thirty seven years in the case of person belonging to Physically Handicapped category;(d)forty years in case of Physically Handicapped Other Backward Class;(e)forty-two years in case of Physically Handicapped SC/ST candidates;(f)twenty seven years in the case of any other category of person, on the last date fixed for the receipt of applications or on such other date as may be specified by the District Judge in the notification inviting applications.
