Section 11 in The Rajasthan Municipal Service Rules, 1963
11. Age.
- A candidate for direct recruitment to the service must have attained the age of 21 years and must not have attained the age [33] [Added by Notification No. F. 10(1) LSG/56 dated 10-12-1976, Published in Rajasthan Gazette, Part IV-C dated 23-12-1976, page 553 and Substituted by Notification No. F.8()Rules/LSG/98/2975 dated 21-7-1998, Published in Rajasthan Gazette, Part VI-A dated 27-7-1998] years on the first day of January, next following the last date fixed for the receipt of applications :Provided.-(i)that the upper age limit mentioned above may be relaxed by 5 years in exceptional case by Government in consultation with the Commission;(ii)[ that the upper age limit mentioned above shall be relaxed by 5 years in the case of Scheduled Caste, Scheduled Tribe and Other Backward Classes made candidates and General women candidates and 10 years in the case of Scheduled Caste, Scheduled Tribe and Other Backward Classes women candidates. [Substituted by Notification No. F. 8(G)(9) Rules/DLB/04/04-05/88, dated 3.8.2005-Rajasthan Gazette Extraordinary Part IV-A, dated 6.8.2005 (w.e.f. 2.10.1963).](ii-a) that there shall be no age limit in the case of widows and divorced women.](iii)that the upper age limit for the reservists, namely the defence service personnel transferred to the reserve shall be 50 years; and(iv)[ that the upper age limit in case of persons in the Municipal or Government Service shall be forty years; [Substituted by Notification No. F. 10(i) LSG/36-11 dated 30-12-1969, Published in Rajasthan Gazette, Part IV-C dated 5-1-1970]Explanation. - That in the case of widow, she will have to furnish a certificate of death of her husband from the Competent Authority and in case of divorce she will have to furnish the proof of divorce.](v)that the upper age limit mentioned above shall not apply in the case of Ex-prisoners who had served under the Government on an substantive basis on any post before conviction;(iv)[ that upper age limit for persons serving in connection with the affairs of the State, Municipality, Panchayat Samities, Zila Parishads or in the State Public Sector Undertaking/Corporation in substantive capacity shall be 40 years.] [Substituted by Notification No. F. 8(G)(9) Rules/DLB/04/04-05/88, dated 3.8.2005-Rajasthan Gazette Extraordinary Part IV-A, dated 6.8.2005 (w.e.f. 2.10.1963).](vii)[ that the upper age limit [above mentioned] [Added by Notification No. F.Estt./M/F/18( )/DLB/83 dated 8-10-1984, Published in Rajasthan Gazette, Part IV-C dated 15-11-1984, page 352] for the recruitment of Health Officers/Medical Officers shall be 45 years.](viii)[ that the released emergency commissioned officer and short service commissioned officer 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 any army. [Inserted by Notification No. F. 8(G)(9) Rules/DLB/04/04-05/88, dated 3.8.2005-Rajasthan Gazette Extraordinary Part IV-A, dated 6.8.2005 (w.e.f. 2.10.1963).](ix)that such person who has crossed the upper age limit after 1.1.1999, shall be eligible for recruitment in service upto 23.5.2006.]
