Section 9 in The Rajasthan Class IV Services (Recruitment and Other Service Conditions) Rules, 1963
9. Age.
- A candidate for direct recruitment to a post enumerated in the Schedule must have attained the age of [18 years] [Substituted by No. F. 7(2) DOP/A-II/84, dated 20-3-90. w.e.f. 23-1-90.] and must have not attained the age of [33 years] [Substituted by No. F. 7(2) DOP/A-II/84, dated 20-3-90. w.e.f. 23-1-90.] on the first day on January following the last date fixed for receipt of applications:Provided:(i)that the upper age limit mentioned above, may be relaxed by 5 years in exceptional cases by the Head of the Office in consultation with the Head of the Department;(ii)that the upper age limit mentioned above, shall be relaxed by 5 years in the case of women candidates and candidates belonging to Scheduled Castes or Scheduled Tribes;(iii)that the upper age limit mentioned above shall be 50 years in the case of the ex-service personnel and the reservists namely the Defence service personnel who were transferred to the Reserve;(iv)that the persons appointed temporarily (to a post in the Service) shall be deemed to be within the age limit, had they been within 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)that 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 by more than three years, they shall be deemed to be within the prescribed age limit;(vi)that in the cases of persons appointed beyond the prescribed upper age limit before 1.4.1973, the Government may relax the upper age limit upto 40 years:(vii)that for recruitment to the post not within the purview of the Commission the upper age limit for persons who were retrenched from the State Government Service for want of a vacancy or due to abolition of post shall be 35 years if they were within the age limit prescribed under these rules, when they were initially appointed to the post from which they were first retrenched provided that normal prescribed channels of recruitment relating to qualifications, character, medical fitness etc. are fulfilled and they were not retrenched on account of complaint or delinquency and they produce a certificate of having rendered good services from the last Appointing Authority:(viii)that the upper age limit mentioned above shall be relaxed upto 45 years for the persons repatriated from Burma, Ceylon on or after 1-3-1963 and East African Countries of Kenya, Tanganyika, Uganda and Zanzibar with a further relaxation upto 5 years in the cases of persons belonging to the Scheduled Castes or the Scheduled Tribes:(ix)that there shall be no age limit in the case of persons repatriated from East African Countries of Kenya, Tanganyika, Uganda and Zanzibar:(x)that the upper age limit mentioned above shall not apply in the case of an ex-prisoner who had served under the Govt, on a substantive basis on any post before his conviction and was eligible for appointment under the Rules.(xi)that in the case of other ex-prisoner the upper age limit mentioned above shall be relaxed by a period equal to the term of imprisonment served by him provided he was not overage before his conviction and was eligible for appointment under the Rules:(xii)that the Released Emergency Commissioned Officers and Short Service Commissioned Officers after release 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.(xiii)that in case of a member of a family selected in connection with the Antyodaya Programme of the State, the upper age limit shall be relaxable upto 45 years; and(xiv)[ that in case of a member of a family identified and released under the Bonded Labour System (Abolition) Act, 1967 (Central Act of 1976), the upper age-limit shall be relaxable upto 40 years.] [Added by No. F. 7(1) DOP/A-II/80, dated 11-6-81.](xv)[ that there shall no age limit in the case of widows and divorcee women.] [Added by No. F. 7(2) DOP/A-II/84, dated 18-12-87.]Explanation.- That 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 divorcee.
