Section 15 in Rajasthan Sanskrit Education State and Subordinate Service (School Branch) Rules, 2015
15. Age.
- A candidate for direct recruitment to a post(s) in the service must have attained the age of 21 years for State Service post(s) and 18 years for Subordinate Service post(s) and must not have attained the age of 35 years on the first day of July next following the last date fixed for receipt of applications:Provided that, -(i)the upper age limit mentioned above shall be relaxed by:(a)5 years in the case of male candidates belonging to the Scheduled Castes, Scheduled Tribes, Backward Classes and Special Backward Classes;(b)5 years in the case of woman candidate belonging to General Category and Economically Backward Classes; and(c)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 ex-prisoner who had served under Government on a substantive basis on any post before his conviction and was eligible for appointment under the rules:(iii)the upper age limit mentioned above shall be relaxable by a period equal to the term of imprisonment served in the case of ex-prisoner who was not overage before his conviction and was eligible for appointment under the rules:(iv)the persons 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 have crossed the age limit when they appear finally before the Commission and shall be allowed up to two chances had they been eligible as such at the time of their initial appointment:(v)the upper age limit mentioned above shall be relaxable by a period equal to the service rendered in the N.C.C. in the case of Cadet instructors and if the resultant age does not exceed the prescribed maximum age limit of more than three years, they shall be deemed to be within the prescribed age limit;(vi)the Released Emergency Commissioned Officers and Short Service Commissioned Officers after released 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.(vii)there shall be no age limit in the case of persons repatriated from Pakistan during the 1971 Indo-Pak war.(viii)the upper age limit for persons serving in connection with the affairs of the State, Panchayat Samities and Zila Parishads and in the State Public Sector Undertaking Corporation in substantive capacity shall be 40 years.(ix)there shall be no age limit in the case of widows and divorced woman.Explanation. - In the case of a 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.(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.
