Section 265 in Rajasthan Panchayati Raj Rules, 1996
265. Age.
- A candidate for direct recruitment must have attained the age of eighteen years and must not have attained the age of [thirty five years] [Substituted by the Rajasthan Panchayati Raj (Second Amendment) Rules, 2008 : Rajasthan Gazette Extraordinary, Part IV-C (I) dated 10.4.2008] on the first day of January following the last date fixed for receipt of applications :Provided that: -(i)[ the upper age limit for male candidate belonging to Scheduled Caste, Scheduled Tribe, Other Backward Classes or women candidate belonging to general category shall be relaxed by five years.] [Substituted by the Rajasthan Panchayati Raj (Amendment) Rules, 2003 : Rajasthan Gazette Extraordinary Part IV-C (I) dated 27.2.2003.][(i-a) the upper age limit for women candidates belonging to Scheduled Caste or Scheduled Tribe or other Backward Classes shall be relaxed by 10 years.] [Inserted by the Rajasthan Panchayati Raj (Amendment) Rules, 2003 : Rajasthan Gazette Extraordinary Part IV-C (I) dated 27.2.2003.](ii)the upper age limit for ex-servicemen shall be fifty years,(iii)the upper age limit for persons already working as Secretaries of Panchayats shall be relax able up to the period of service rendered as Panchayat Secretary subject to a maximum limit of three years,(iv)there shall be no 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 the case of a divorcée, she will have to furnish the proof of divorce,(v)the upper age limit for persons who were within the prescribed age limit on their temporary appointment under a Panchayat Samiti or a Zila Parishad shall be relax able up to the period of service rendered by them under Panchayat Samiti or a Zila Parishad,(vi)the upper age limit mentioned above shall apply in the case of an ex-prisoner, who had served under the Panchayat Samitis and Zila Parishads on a substantive basis on any post before his conviction and was eligible for appointment under these rules,(vii)the upper age limit mentioned above shall be relaxed by a period equal to the term of imprisonment served in the case of an ex-prisoner, who was not over-age before his conviction and was eligible for appointment under these rules.(viii)[ the candidate who crossed the upper age limit after 1.1.1999, shall be eligible for recruitment as Primary and Upper Primary School Teacher [General Education/Special Education ) in Government service up to 23.5.2007.] [Added by the Rajasthan Panchayati Raj (Amendment) Rules, 2006 : Rajasthan Gazette Extraordinary Part IV-C (I) dated 30.6.2006.](ix)[ there shall no upper age limit for persons appointed as Hand Pump Mistries under Sub-rule (5-B)of Rule 259 provided such person do not attain the age of super annuation.] [Added by the Rajasthan Panchayati Raj (Amendment) Rules, 2006: Rajasthan Gazette Extraordinary Part IV-C (I) dated 10.7.2006.](X)[ 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, he/ she shall be deemed to be eligible in next following recruitment, if he/ she is not over age by more than 3 years.".] [Added by the Rajasthan Panchayati Raj (Amendment) Rules, 2010: Published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 2.7.2010, p. 67.](ix)[ the upper age limit mentioned above, for the person who is continuously working on contract basis under any scheme of the department of Rural Development and Panchayati Raj as Junior technical Assistant, Junior Engineer, Gram Rozgar Sahayak, Data Entry Operator, Computer Operator with Machine (except engaged through placement agency). L.D.C., Lekha Sahayak, Co-ordinator IEC, Co-ordinator Training, Co-ordinator Supervision or on any post, shall be relaxed by a period equal to the service rendered by him subject to maximum of 5 year.] [Added by Notification No. G.S.R. 79, dated 18.12.2012 (w.e.f 30.12.1996).]
