(1)A candidate for direct recruitment must have attained the age of 21 years (twenty-one) and must not have attained the age of 30 years (thirty) on the first day of January next following the year in which the recruitment is made :Provided that the upper age limits in case of candidate belonging to a Scheduled Caste or Scheduled Tribe, shall be relaxed up to a maximum of five years :Provided further that the upper age limit in respect of candidates who are employees in the Market Committees of the State shall be relaxable up to age of thirty eight years.(2)Academic qualifications. - The minimum academic qualifications required for candidates for direct recruitment shall be as shown in the Forms XXI and XXII, respectively.(3)Eligibility for appointment. - (i) A candidate for appointment to service or post must be either-(a)a citizen of India; or(b)a subject to Sikkim; or(c)a person of Indian origin who has migrated from Pakistan with the intention of permanently settling in India; or(d)a subject of Nepal.(ii)The appointment of candidates in categories (c) and (d) referred to in sub-rule (i) shall be subject to the issue of a certificate of eligibility by the State Government in their favour. The certificate of eligibility in respect of a candidate belonging to the category (c) referred to the said sub-rule shall be valid only for a period of one year from the date of his appointment beyond which he can be retained in service only if he has become a citizen of India. Certificate of eligibility will not, however, be necessary in cases of candidates belonging to any one of the following categories :-(a)persons who migrated to India from Pakistan before the 19th July, 1948 and have ordinarily been residing in India since then;(b)persons who migrated to India from Pakistan after the 18th July, 1948 and have got themselves registered as citizens;(c)non-citizens mentioned in categories (c) and (d) referred to in clause (i) of sub-rule (3) who entered service under the Government or a local authority before the commencement of the Constitution of India and who have continued in such service since then.(iii)A candidate in whose case a certificate of eligibility is necessary may be appointed provisionally subject to the necessary certificate being eventually issued in his favour by the State Government.(4)Character. - The character of a candidate for direct recruitment must be such as to render him suitable in all respects for employment. He should give names of two responsible persons (not relation), who may have been known to him during the three years immediately preceding the date of application, to act as a reference in case of any doubt, etc., regarding is antecedents.(Note. - A person who has been convicted of criminal offence with simple or rigorous imprisonment exceeding six months shall be presumed to be unsuitable for employment. However, if even though a person has been so convicted, but he has been let-off only with a warning and has been sentenced to undergo any punishment, that conviction shall not be taken into account.)
