Section 33 in The Rajasthan Judicial Service Rules, 2010
33. Eligibility for direct recruitment.
- For the purpose of direct recruitment under sub-rule (3) of Rule 31, applications shall be invited by the Court from those Advocates, who fulfill the following conditions of eligibility:-(i)must have attained the age of 35 years and must not have attained the age of 45 years on the first day of January following the last date fixed for receipt of the applications:Provided that:-(a)the upper age limit mentioned above shall be relaxed by 5 years in case of candidates belonging to the Scheduled Castes, Scheduled Tribes, Other Backward Classes and Women Candidates.(b)If a candidate would have been entitled in respect of his/her age to appear at the examination in any year in which no such examination was held, he/she shall be deemed to be entitled in respect of his/her age to appear at the next following examination.(c)[ If for any reason, the written examination/interview is cancelled in any particular year, it shall be open to the High Court to grant age relaxation to the candidate to appear in the next examination.] [Amended Vide Notification No.F.1DOP/AII/2010,G.S.R.NO.35 dated 10.6.2011.](ii)must hold a degree of Bachelor of Laws (Professional) of any University established by Law in India and recognised as such under the Advocates Act, 1961.(iii)must have been an Advocate for a period of not less than seven years on the last date fixed for receipt of applications.(iv)must possess a thorough knowledge of Hindi Written in Devnagri script and Rajasthani dialects and social customs of Rajasthan.(v)the character of a candidate must be such as to render him suitable in the opinion of the Court in all respects for appointment to the service. He must produce a certificate of good character from the District Judge of the District in which he has been practising as a lawyer and two such certificates, written not more than six months prior to the date of submission of the application to the Court, from two responsible persons not related to him.(vi)[ a person dismissed by the Central Government or by a State Government or convicted of an offence involving moral turpitude or any such offence, which in the opinion of the Recruiting Authority renders him unsuitable for appointment in Judicial Service shall not be eligible for appointment.] [Amended Vide Notification No.F.1DOP/AII/2010,G.S.R.NO.35 dated 10.6.2011.](vii)no person shall be appointed as a member of the service unless he is in good mental and bodily health and free from any physical defect likely to interfere with the efficient performance of his duties as a member of the service. Before a candidate is finally approved for appointment by direct recruitment, he shall be required to appear before a medical board which will examine him and certify if he is fit for appointment to the service.
