Section 14 in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
14. Age.
- A candidate for direct recruitment to a post enumerated in Schedule-I must have attained the age of 18 years and must not have attained the age of [35] [Amended the figure '33' amended as figure '35' vide Notification dated 02.12.05 w.e.f. 24.05.2004.] years on the first day of January next following the last date fixed for receipt of applications:Provided that:-(i)[That the upper age limit mentioned above shall be relaxed:- [Substituted for '(i)' Vide Notification No. F.7(2) DOP/A-II/84 dated 30.4.2001.](a)By 5 years in the case of male candidates belonging to scheduled castes/scheduled Tribes;](b)By 5 years in the case of [woman candidates belonging to General category and Economically Backward Classes] [Substituted for Rule-14 the expression 'woman candidates belonging to General Category' vide Notification dated 28.8.2009.](c)By 10 years in the case of woman candidate belonging to scheduled castes/scheduled Tribes [Backward Classes and Special Backward Classes.] [Substituted for 'Other Backward Classes' by the expression Vide Notification dated 28.8.2009.](ii)The upper age limit mentioned above shall not apply in the case of an exprisoner who had served under the Government on a substantive basis on any post before his conviction and was eligible for appointment under these Rules and Regulations;(iii)The upper age limit mentioned above shall be relaxed by a period equal to the term of imprisonment served in the case of an exprisoner who was not overage before his conviction and was eligible for appointment under these Rules and Regulations;(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 upto 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 maximum age limit prescribed above by more than three years, they shall be deemed to be within the prescribed age limit;(vi)The upper age limit shall be 40 years for direct recruitment in the case of person serving in connection with the affairs of the State, State Public Sector undertaking/Corporation, and Panchayat Samitis and Zila Parishads in substantive capacity.(vii)There shall be no age limit in the case of widows and [divorced woman] [Corrected vide errata dated 18.04.2001.]Explanation:- 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 divorcee she will have to furnish the proof of divorce.(viii)The upper age limit shall be relaxed by [5] [Substituted for '2' vide notification dated 25.05.2000.] years in the case of candidates belonging to the 16Backward Classes and Special Backward Classes.(ix)[ 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 eligible in the next following recruitment, if he/she is not overage by more than 3 years.] [Added vide notification dated 23.09.2008.]
