Section 15 in Rajasthan Petroleum State and Subordinate Service Rules, 2012
15. Age.
- A candidate for direct recruitment in the service,-(a)for post of Director must have attained the age of 35 years and must not have attained the age of 50 years;(b)for other State Service post(s) must have attained the age of 21 years and must not have attained the age of 35 years; and(c)for Subordinate Service post(s) must have attained the age of 18 years and must not have attained the age of 35 years on the 1st day of January next following the last date fixed for receipt of applications:Provided that,-(i)the upper age limit mentioned above shall be relaxed:-(a)by 5 years in the case of male candidates belonging to the Scheduled Castes, Scheduled Tribes, Backward Classes and the Special Backward Classes.(b)by 5 years in the case of woman candidates belonging to General category and Economically Backward Classes.(c)by 10 years in the case of woman candidates belonging to Scheduled Castes, Scheduled Tribes, Backward Classes and Special Backward Classes.(ii)the upper age limit mentioned above shall not apply in the case of an ex-prisoner who had served under the Government on a substantive basis on any post before his conviction and was eligible for appointment under these rules;(iii)in the case of other ex-prisoner, the upper age limit mentioned above shall be relaxed by a period equal to the term of imprisonment served by him if he was not over age before his conviction and was eligible for appointment under these rules;(iv)the upper age limit mentioned above shall be relaxed by a period equal to the service rendered in the NCC in the case of Cadet Instructor 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;(v)the upper age limit for persons serving in connection with the affairs of the State, Panachyat Samities and Zila Parishads and in the State Public Sector Undertaking/Corporation in substantive capacity shall be 40 years;(vi)there shall be no upper age limit in the case of widow and divorced women;Explanation. - In the case of widow, she will have to furnish a certificate of death of her husband from the competent authority and in the case of divorcee, she will have to furnish the proof of divorce.(vii)the person appointed temporarily to a post in the service shall be deemed to be within the age limit had they been within the age limit when they were initially appointed even though they may have crossed the upper-age limit when they appear finally before the Commission/Appointing Authority and shall be allowed up to two chances had they been eligible as such at the time of their initial appointment;(viii)the upper age limit mentioned above shall be 50 years in the case of reservists namely the defence service personnel who were transferred to the Reserve;(ix)the Released Emergency Commissioned Officers and Short Services Commissioned Officers after release from the Army shall be deemed to be within the age limit even though they have crossed the age limit when they appear before the commission had they been eligible as such at the time of their joining the commission in the Army; and(x)if a candidate would have been entitled in respect of his/her age for direct recruitment in any year in which no such recruitment was held, he/she shall be deemed to be eligible in the next following recruitment, if he/she is not overage by more than 3 years.
