Section 7(29) in The Rajasthan Agricultural Produce Markets (Market Committee Employees) Service Rules, 1975
(29)[ Year. - Means the financial year commencing from 1st of April and ending on 31st March.] [Inserted by Notification No. F. 10(28)/Agriculture 2B/78, dated 1.8.1984-Rajasthan Gazette, Extraordinary, Part IV-C, dated 3.8.1984, p. 91, dated 1.8.1984.](b)(i)The words used in these rules denoting masculine gender shall also include the feminine gender;(ii)The words used in these rules denoting singular number shall imply the plural number wherever relevant or vice-versa;(iii)The marginal notes against any rule shall not effect the contents thereof.Chapter - III 8. Age on first appointment.- [(a) A candidate for direct recruitment to any post enumerated in Appendix "A" must have attained the age of 18 years and must not have attained the age of [35 years] [Substituted by Notification No. F. 10(28)/Agriculture 2B/78, dated 1.8.1984-Rajasthan Gazette, Extraordinary, Part IV-C, dated 3.8.1984, p. 91, dated 1.8.1984.] on the first day of January next following the last date fixed for receipt of application:Provided:-(i)[ that the upper age limit mentioned above shall be relaxed- [Substituted by Notification No. F. 15(24)/Agriculture/2/85-Part, dated 12.6.2009-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 16.6.2009, p. 23, vide G.S.R. 15, enforced w.e.f. 12.6.2009 = 2009 RSCS/Part II/P. 696/H. 386, dated 12.6.2009.[2.6.2009.].](a)by 5 years in the case of male candidates belonging to the Scheduled Castes and the Scheduled Tribes and Other Backward Classes:(b)by 5 years in the case of woman candidates belonging to the General category;(c)by 10 years in the case of woman candidates belonging to the Scheduled Castes, Scheduled Tribes and Other Backward Classes:](ii)that if a candidate would have been entitled in respect of his age to appear at the examination in any year after the commencement of these rules in which no such examination was held, he shall be deemed to entitled in respect of his age to appear at the next following examination;(iii)that upper age limit shall be 40 years in case of persons already serving in connection with the affairs of market committee in substantive capacity or in a temporary capacity continuously after having been so appointed prior to their attaining the age of[35 years] [Substituted by Notification No. F. 15(24)/Agriculture/2/85-Part, dated 12.6.2009-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 16.6.2009, p. 23, vide G.S.R. 15, enforced w.e.f. 12.6.2009 = 2009 RSCS/Part II/P. 696/H. 386, dated 12.6.2009.[2.6.2009.].];(iv)that the upper age limit for Ex-Service Personnel and the reservists, namely the Defence Service Personnel transferred to the reserve shall be 50 years;(v)that the upper age limit mentioned above shall be relaxable by a period equal to the service rendered in the N.C.C. in the case of Cadet Instructors and if the resultant age does not exceed the prescribed maximum age limit by more than three years, they shall be deemed to be within the prescribed age limit;(vi)that there shall be no age limit in case of persons repatriated from East African countries of Kenya, Tanganyika, Uganda and Zanzibar;(vii)that the upper age limit mentioned above shall not apply in the case of an ex-prisoner who had served in the Market Committees on a substantive basis on any post before his conviction and was eligible for appointment under the rules;(viii)that in the case of an ex-prisoner other than referred to in clause (vii), the upper age limit mentioned above shall be relaxed by a period equal to the term of imprisonment served by him provided he was not over age before his conviction and was eligible for appointment under the rules;(ix)that there shall be no age limit in case of persons repatriated from Pakistan during the 1971 Indo-Pak War;](x)[ that there shall be no age limit in case of widow and divorce women;] [Added by Notification No. F. 5(24)/Agriculture/Group 2B/85, dated 20.9.1989-Rajasthan Gazette, Part IV(C), dated 4.6.1992, p. 236, dated 20.9.1989 [4.6.1992].](xi)[ that there shall be no age limit in case of employees of Government Undertakings, declared surplus".] [Added by Notification No. F. 15(24)/Agriculture/Group-2/85, dated 28.2.1996-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 2.3.1996, p. 221, vide G.S.R. 101, enforced w.e.f. 28.2.1996 = 1996 RSCS/Part II/P. 181/H. 229 w.e.f. 28.2.1996.]Explanation. - That in the case of widow, she will have to furnish a certificate of death of her husband from the competent authority and in case of divorce she will have to furnish the proof of divorce.(b)The date of birth shall invariably be mentioned in the order of first appointment to the service of the Market Committee.(c)[ Every market committee employee shall retire on attaining the age of 60 years. The date of retirement shall be last day of the month in which employee attains the age of 60 years. However, the provisions of Rule 53-A shall be applicable to all market committee employees: [Substituted by Notification No. F. 15(24)/Agriculture/2/85, dated 24.9.2008-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 29.9.2008, p. 165, vide .G.S.R. 124, enforced w.e.f. 24.9.2008 = 2009 RSCS/Part II/P. 671/H. 344, dated 24.9.2008 [24.9.2008]]Provided that superior service employee of market committee who has attained the age of 58 years in August, 2008, shall retire when he attains the age of 60 years.Note. - 1. A market committee employee whose date of birth is the first of month shall retire from service in the afternoon of the last day of the proceeding month on attaining the age of sixty years.
