Section 12 in The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993
12. Age.
- A candidate for direct recruitment to the posts specified in schedules must have attained the age of 18 years and must not have attained the age of 33 years on the firs day of January next following the last date fixed for receipt of applications, except or otherwise provided in the schedules appended to these rules & regulations.Provided that:-(I)The upper age limit mentioned above shall be relaxed by 5 years in case of women candidates and the candidates belonging to the Scheduled Castes and the Scheduled Tribes.(II)That the upper age limit mentioned above shall not apply in the case of an ex-prisoner who has served under the Government on a substantive basis on any post before conviction and was eligible for appointment under these Rules & Regulations.(III)That the case of other ex-prisoner 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 these Rules & Regulations.(IV)That the upper age limit mentioned above shall be relaxed by a period equal to the service rendered in the N.C.C. in the case of cadet instruction 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.(V)That upper age limit for persons serving in connection with the affairs to the State/Board in substantive capacity shall be 40 years. This relaxation shall not apply to urgent temporary appointment.(VI)That there shall be no upper age limit in the case of widows and divorcee women.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 divorcee, she will have to furnish the proof of divorce.(VII)The upper age limit for the reservists, namely the defence service personnel transferred to the Reserve and the Ex-service personnel, shall be 50 years.
