Section 6A in The Jharkhand Civil Service (Executive Branch) & Jharkhand Junior Civil Services (Recruitment) Rules, 2001
6A. [ [Added by Notification No. 1 M/1022/55-1568-AR dated 8.8.1955.]
(i)No male candidate shall be eligible for appointment if he had married before attaining the age of [22 years]. Provided that this restriction shall not apply to person who had married on or before the 31st July, 1955.(ii)After appointment a person shall not marry until he reaches the age of 22 years, except with the permission of Government, and if he marries before the age of 22 years without such permission, his service may be terminated.]
