Section 10 in U.P. Zila Panchayats Service Rules, 1970
10. Age.
(1)A candidate for direct recruitment to any post shown in column 2 of Schedule 'A' must have attained the minimum age shown in column 5 and must not have attained the maximum age shown in column '6' of that Schedule on the first day of January of the year in which the applications for recruitment to that post are invited :Provided, firstly, that the maximum age-limit shall not be applicable to the officers and servants referred to in sub-section (1) of Section 46 of the Act and those appointed to the service of a [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] between the appointed date and the date of coming into force of these rules;Provided, secondly, that the maximum age-limit for candidates belonging to the Scheduled Castes and ex-servicemen shall be greater by five-years than that prescribed in column 6 of Schedule 'A' for every post;Provided, lastly, that the maximum age-limit for recruitment to all posts shall be raised by one year in the case of candidates holding a diploma in Social Service recognised by the State Government.(2)Notwithstanding anything contained in sub-rule (1), the age-limit may be relaxed by the appointing authority-(i)in respect of posts which are to be filled in consultation with the Commission, on the advice of the Commission;(ii)in respect of posts which are to be filled in accordance with the recommendations of the Chunao Samiti, with the prior approval of the Commissioner of the Division; and(iii)in respect of other posts, with the prior approval of the District Magistrate :Provided that where any age-limit has been made relaxable this fact shall be mentioned in the advertisement, circular or any other notice inviting applications from candidates for recruitment to such posts.
