Section 12 in The U.P. Co-operative Societies Employees Service Regulations, 1975
12. [ [Substituted by Notification No. 4738/12-C-2-151 (5)-83, dated 13-12-1993.]
(i)A candidate for direct recruitment to posts in Category I or II must have attained the age of twenty-one years and must not have attained the age of thirty-two years as on the first day of January of year of recruitment, if the posts are advertised by the Board during the first half of the year ending on June 30, and as on the first day of July of the year of recruitment. If the posts are advertised during the second half of the year ending on December 31. For Category IV the age of a candidate, as calculated of the aforesaid date, shall not be less than 18 years or exceed thirty two years:Provided that the upper age limit shall -(1) in the case of candidates belonging to the Scheduled Castes, Scheduled Tribes and such other categories as may, from time to time, be notified by the State Government be greater by such number of years as may be specified(2)in case of candidates already working under the recruiting Co-operative Society in on ad hoc capacity in the particular category of posts, be greater to the extent of the period of continuous service already put in by them in that category, subject to a maximum of five years;(3)be 45 years, in case of candidates for posts requiring technical knowledge and experience of a particular job;(4)in the case of persons appointed on non-technical posts in World Bank project Division, on or before 1st January, 1990 on ad hoc basis, or on consolidated salary, be relaxed to the extent of the period of continuous service already put in by them in that category.Explanation. - The term Technical know-how, includes Chartered Accountancy, Cost and Works Accountancy, Business Administration and Management, Engineering, Dairy Farming, Refrigeration, Engineering, Medical Science and Legal Profession.(ii)Notwithstanding anything contained in clause (i) no restriction of maximum age shall apply -(1)a government servant taken on deputation;(2)a government servant on deputation with appointing Co-operative Society opting finally for the service of the said society at an age exceeding 30 years;(3)a person recruited under sub-clause (d) of clause (i) of Regulation 5;(4)a retrenched employee of the appointing Co-operative Society, and(5)where a retired government servant, having experience relevant to the job, is appointed to a post with prior approval of the Registrar].
