Section 8 in Rajasthan High Court Staff Service Rules, 2002
8. Age.
- A candidate for direct recruitment to the Service must have attained the age of 18 years and must not have attained the age of 35 years, on the first day of January preceding the last date fixed for submission of the application.Provided That: -(1)the upper age limit shall be relaxed by five years in the case of the member of the Scheduled Caste or Scheduled Tribe or Other Backward Class or Women candidates;(2)there shall be no restriction as to age for candidate already serving in connection with the affairs of the State in a substantive or in a temporary capacity, having been so appointed prior to his attaining the age of 33 years:Provided that the temporary appointment is permissible under the relevant Rules applicable to service to which the person belongs and is made in accordance with these Rules ;(3)that there shall be no age limit in the case of widow and divorcee women candidate;(4)the upper age limit for the reservists, namely defence services personnel transferred to the reserve shall be 47 years.[Explanation - In the case of widow she will have to furnish a certificate of death of the husband from the competent authority and in case of divorce she will have to furnish the proof of divorce.] [Substituted Rule 8 vide Notification No. 4/SRO/2005 dated 29 Sept 2005 Published in Rajasthan Gazette Part I(b) dated 6.10.2005.]
