Section 6 in The U.P. Basic Education (Teachers) Service Rules, 1981
6. [ Age. [Substituted by Notification No. 2976/LXXIX-5-06-127-97, dated 25.11.2006, published in the U.P. Gazette, Extraordinary, Part IV, Section (Ka), dated 25.11.2006.]
- A candidate for recruitment to any post referred to in clause (a) or proviso to clause (b) of Rule 5, must have attained the age of eighteen years and must not have attained the age of more than thirty-five years on the first day of July following the year in which the vacancy is notified :Provided that the upper age limit shall, in the case of candidates belonging to the Scheduled Castes, Scheduled Tribes, Backward Classes and dependents of freedom fighters be greater by five years or as provided by the State Government from time to time :Provided further that the upper age limit shall, in the case of a candidate, who is ex-serviceman, be greater by three years or as provided by the State Government from time to time :Provided also that where after successful completion of a course of training prescribed for teachers of basic schools, a candidate could not get appointment due to non-availability of vacancy in the district, the period he has remained unappointed shall not be counted for the calculation of his age if he has not attained the age of more than fifty years on the date of appointment :Provided also that no upper age limit shall apply in case of B.Ed./L.T./ B.P.Ed./C.P.Ed. or D.P.Ed. trained candidates who have completed special B.T.C. Training Course in the year 1999 :Provided also that in case of candidates having proficiency in Urdu and having completed two years B.T.C. Urdu special B.T.C. training course or completed special BTC training course the upper age limit shall be such as may be determined from time to time by the State Government.]
