Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 11 in The U.P. Industrial Development Authorities Centralized Service Rules, 2018

11. Age.

- A candidate for direct recruitment to any post in the service must have attained the age of 21 years and must not have attained the age of 40 years on January 1 of the year in which the recruitment is to be made, if the posts are advertised during the period January 1 to June 30, and on July 1, if the posts are advertised during the period of July 1 to December 31:Provided that-
(a)in the case of a person who has already rendered one year's service or more in any of the service in the Authority, the maximum age limit shall be greater to the extent he has rendered continuous service or for a period of seven years whichever is less;
(b)a candidate, who was entitled in respect of his age to appear at a selection in any year in which no selection is made though a vacancy existed, shall be deemed to be entitled in respect of his age to appear at the next following selection;
(c)the upper age limit in the case of candidates belonging to Scheduled Castes, Scheduled Tribes, Other Backward Classes and such other categories as may be notified by the Government from time to time, shall be greater by such number of years as may be specified;
(d)the Government may, by a general or special order relax the maximum age limit prescribed in this rule in favour of any candidate or class of candidates, if it considers it necessary in the interest of fair dealing or in public interest.