Section 9 in U.P. Judicial Officers' Service Rules, 1960
9. Age.
- A candidate for recruitment must have attained the age of twenty-two years and must not have attained the age of twenty-seven years on the first day of January next following the date of announcement of the examination by the Commission for recruitment to the Service :Provided that if a candidate would have been entitled in respect of his age to appear at such an examination in any year in which no such examination was held, he shall be deemed to be entitled in respect of his age to appear at the next following examination.Notes.-(i) The maximum age limit shall, in the case of candidates of the Scheduled Castes, be greater by five years.(ii)The Governor may, in consultation with the Commission, relax the age-limit in favour of any candidate or class of candidates, if he considers this necessary in the interest of fair dealing or in the public interest.
