Section 17 in The Rajasthan Judicial Service Rules, 2010
17. Age.
- A candidate for direct recruitment to the cadre of Civil Judge must have attained the age of 23 years and must not have attained the age of 35 years on the first day of January following the last date fixed for receipt of applications:Provided that. - (i) the upper age limit mentioned above shall be relaxed by 5 years in case of candidates belonging to the Scheduled Castes/Scheduled Tribes, Other Backward Classes and Women Candidates.(ii)the upper age limit for the persons serving in connection with the affairs of the State, Panchayat Samities, Zila Parishads or Public Sector Undertakings/Corporations in substantive capacity shall be 40 years.(iii)the upper age limit in the case of widow/divorced women shall be upto 45 years.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.(iv)If a candidate would have been entitled in respect of his/her age to appear at the examination in any year in which no such examination was held, he/she shall be deemed to be entitled in respect of his/her age to appear at the next following examination.(v)[ If for any reason, the written examination/interview is cancelled in any particular year, it shall be open to the Recruiting Authority to grant age relaxation to the candidate to appear in the next examination.] [Amended Vide Notification No.F.1(3)/DOP/A-II/2010,G.S.R.NO.35 dated 10.6.2011.]
