Section 15 in Rajasthan Women Empowerment (State and Subordinate) Service Rules, 2017
15. Age.
- A candidate for direct recruitment to the post(s) enumerated in Schedule II must have attained the age of 18 years' and must not have attained the age of 35 years on the 1st day of January, next following the last date fixed for receipt of applications:Provided that,-(i)the upper age limit shall be relaxed by.-(a)5 years in case of male candidates belonging to the Scheduled Castes, Scheduled Tribes Backward Classes and Special Backward Classes;(b)5 years in case of woman candidates belonging to General category and Economically Backward Classes; and(c)10 years in case of women candidates belonging to the Scheduled Castes, Scheduled Tribes, Backward Classes and Special Backward Classes.(ii)the upper age limit mentioned above shall not apply in the case of ex-prisoner who had served under Government on a substantive basis on any post before his conviction and was eligible for appointment under these rules;(iii)the upper age limit mentioned above shall be relaxed by a period equal to the term of imprisonment served in the case of ex-prisoner who was not overage before his conviction and was eligible for appointment under these rules;(iv)the upper age limit mentioned above shall be relaxed by a period equal to the service rendered in the National Cadet Corps in the case of Cadet instructors, if the resultant age does not exceed the proscribed maximum age limit by more than three years, such candidate shall be deemed to be within the prescribed age limit;(v)the persons appointed temporarily to a post in the service shall be deemed to be within the age limit if they were within the age limit when they were initially appointed even though they have crossed the age limit when they appear finally before the Commission or Board/Appointing Authority, as the case may be and shall be allowed upto two chances had they been eligible as such at the time of their initial appointment;(vi)the upper age limit for the persons serving in connection with the affairs of the State, Panchayat Samities and Zila Parishads and in the State Public Sector undertakings/ corporation in the substantive capacity shall be 40 years;(vii)the Released Emergency Commissioned Officers and Short Service Commissioned Officers after released from the Army shall be deemed to be within the age- limit even though they have crossed the age-limit when they appear before the Commission or Selection Committee had they been eligible as such at the time of joining the Commission in the Army;(viii)there shall be no age limit in the case of Persons repatriated from Pakistan during the 1971 Indo-Pak War:(ix)that the upper age limit for the reservist namely the Defense personnel transferred to the reserve and the Ex-Service personnel shall be 50 years:(x)there shall be no upper age limit in the case of widows and divorced women.Explanation. - 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 divorcee she , will have to furnish the proof of divorce.(xi)If a candidate would have been entitled in respect of his/her age for direct recruitment in any year in which no such recruitment was held, lie/she shall be deemed to be eligible in the next following recruitment, if he/she is not overage by more than 3 years.
