A candidate shall -(a)be under 30 years and over 23 years of age on the first day of August last preceding the month in which applications are invited:Provided that -(i)in the case of candidates belonging to the Scheduled Castes or the Scheduled Tribes, the upper age limit shall be raised by three years; and(ii)in the case of candidates who are bona fide displaced persons from Pakistan, there shall be no upper age limit.(b)hold a degree in Arts, Science, Agriculture, Commerce or Medicine of any of the Universities recognised by the Governor or must have passed the diploma examination in the first or second division from the Attchison College, Lahore, the Mayo College, Ajmer, the Daly College, Indore, Rajkumar College, Rajkot, the Rajkumar College, Raipur or have passed upto December, 1947, or having been admitted to any of the following institutions upto that date, has passed the examinations specified against such institutions, namely :-(1)The Snatak Examination of the Bihar Vidyapith, Patna and the Gujarat Vidyapith, Ahmedabad:(2)The Shastri Examination of the Kashi Vidyapith, Benaras;(3)The Degree Examination of Jamia Milia Islamia, Delhi;(4)The Uttama Examination of the Hindi Viswavidyalaya, Allahabad;(5)The Sahityalankar Examination of the Hindi, Deoghar;(6)The Visharad Examination of the Tilak Maharashtra Vidyapith, Bombay;(7)The Saraswati Examination of the Prayag Mahila Vidyapith, Allahabad;(8)The Antya Examination of Viswabharati, Shantiniketan;(9)The Vidyalankar, Vedalankar and Vidyavachaspati Examination of the Gurukul Kangri University, Hardwar;(10)or possesses other educational qualification which the Governor may decided to be equivalent to those prescribed above.Note. - Persons who hold post in Government service in a temporary or officiating capacity or on probation are eligible to offer for examination, provided that they are within the age limits prescribed in clause (a) of this Rule. Persons who hold permanent posts under the Government are not so eligible for appointment except by promotion under Part IV of these Rules. Applications should be submitted through the authority empowered to forward such applications under the Rules framed by the Government for forwarding applications of Government Servant.
