Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 28 in U.P. Primary Agricultural Co-Operative Credit Societies Centralised Service Rules, 1976

28. [ Age of Direct Recruitment. [Substituted by Notification No. 1636/XII-C-1-84-7(10)-1976, dated 8th June, 1984.]

- No person below the age of 21 years and above the age of 30 years shall be directly recruited in the Centralised Service :Provided that the maximum age for direct recruitment in case of Scheduled Castes, Scheduled Tribes and the dependants of freedom fighters shall be 35 years:Provided further that the maximum age limit for direct recruitment in case of the employees of the Co-operative Societies, the retrenched, Co-operative Supervisors and Kamdars, and the Ex-Servicemen of the Defence Forces shall be raised by the number of years for which they have served on those posts, subject to the condition that the maximum age shall not be above 45 years.]