Section 30 in Rajasthan Muslim Wakf Regulations, 1964
30. Qualification for appointments.
(1)No person shall be eligible for appointment to a post in Class I, unless he is a graduate and possesses sufficient administrative experience and is conversant with office procedure. For technical posts, the qualifications shall be equivalent technical qualifications i.e. Diploma in Engineering for Overseers and Degree in Engineering for Asstt. Engineer. For Class II posts, the minimum qualifications shall be High School:Provided that the Board may prescribe such other qualifications for recruitment to specified categories of posts as may be necessary.(2)The minimum age limit for recruitment shall be 24 years for Class I posts, 21 years for Class II posts and 18 years for Class III posts.(3)The Selection Committee may, however, in special cases on grounds of merit and experience relax the conditions as regards the educational qualifications for appointment to Class I posts.(4)If the person appointed is already a Government servant he shall be entitled to draw the same pay as he would have drawn in Government service, had he not been so appointed under the Board, plus a deputation allowance not exceeding 20% of his pay as per Rajasthan Service Rules.(5)If the person appointed has already retired on superannuation from Government service, he shall draw pay in the sanctioned scale plus is pension in full, subject to the condition that the total of the pay and pension so drawn (including pension equivalent of any gratuity drawn by him) shall not exceed the pay at the time of retirement.
