Section 10 in The Rajasthan Judicial Service Rules, 1955
10. Age.
- A candidate for recruitment to the Service [x x x] [The words and figures 'must have attained the age of 23 years and' omitted vide Notification No. F. 21 (4) Apptts. (C) 53 dated June 9, 1958.] must not have attained the age of [35] [Substituted for 'age of 32 years' vide Notification No. F. 19 (54) Jud/ dated 18-9-74, published in the Rajasthan Rajpatra extraordinary Part 4 (C) dated 24-9-1974.] years on the first day of January next following the date of commencement of the examination by the Commission for recruitment to the Service:Provided:-(i)That barring the first examination to be held under the provisions of these rules, if a candidate would have been entitled in respect of his age to appear at an examination in any year in which no such examination was held he shall be deemed to be entitled in respect of his age to appear at the next following examination;(ii)[ Provided further that for the examination to be held under the provisions of these Rules in the year 1962, the upper age limit shall be 35 years;] [Added vide Notification No. F. 20(4) Apptts. (C)/58 dated 4-8-1962.](iii)that in respect of the first examination to be held under the provisions of these rules the upper age limit shall be 32 years, and(iv)that the upper age-limit for a candidate of a Schedule Caste or of a Scheduled Tribe shall be deemed to have been raised by [five years] [Substituted for the words 'three years' vide Notification No. F.18(i)(33) Jud/63 dated 28-8-1971.].(v)[that the upper age limit for the reservists, namely the defence service personnel transferred to the reserve shall be 50 years.] [Inserted vide Notification No. F.3(9) Apptts. (C)/58 dated 27-8-1962 and No. F.1(16) Apptts. A-II/62 dated 31-5-1963.](vi)[that the upper age limit for the political sufferer shall be 40 years till the 31st December, 1964.] [Added vide Notification No.F.1 (16) Apptts. A-II/62 dated 31-5-1963.]Explanation. - The expression political sufferer' for the purpose of this rule shall have the meaning assigned to it under clause (iii) of rule 2 of the Rajasthan Political Sufferers Aid Rules, 1959, published in Part IV (C) of Rajasthan Gazette dated 18th June, 1959.(vii)[That the upper age-limit mentioned above shall be relax-able by a period equal to the service rendered in the N.C.C. in the case of Cadet Instructors and if the resultant age does not exceed the prescribed maximum age limit by more than three years, they shall be deemed to be within the prescribed age limit.] [Added vide Notification No.F.1(10) Apptts. (A-II)/66 dated 8-5-67.](viii)[Provided further that any candidate who is released Commissioned Officer as defined in clause (e) of sub-rule (1) of rule 3 of the Rajasthan Civil Services (Recruitment of released Emergency Commissioned and Short Service Commissioned officer) Rules, 1968, and who had not attained the age of 32 years when he was recruited in the Armed Force of the Union shall be eligible, to appear in the examination to be held under the provisions of these rules in the years [x x x] [Added vide Notification No.F.18 (i)(33) Jud/63 dated 18-6-1969.] 1970, 1971 and 1972 if he fulfills the qualifications laid down in rule 11.](ix)[ Notwithstanding anything contained contrary in these rules, in the case of persons serving in connection with the affairs of the State in substantive capacity, the upper age limit shall be 40 years] [Added vide Notification No. F. 19 (81) Jud/74 dated 24-7-1975.].
