Section 9(1) in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999
(1)Age. - (a) He must have attained the age specified in column (3) of Schedule-II and not attained the age specified in column (4) of the said Schedule on the first day of January next following the date of commencement of the selection;(b)The upper age limit shall be relaxable upto a maximum of five years if a candidate belongs to Scheduled Castes, Scheduled Tribes, and Other Backward Classes;(c)The upper age limit shall be relaxable upto a maximum of 10 years to a woman candidate in accordance with the provision of the Madhya Pradesh Civil Services (Special Provisions of Appointment of Women) Rules, 1997;(d)The upper age limit shall be relaxable in respect of candidates, who are or have been employees of the Madhya Pradesh Government to the extent and subject lo the conditions specified below :-(i)A candidate, who is a permanent Government Servant ' should not be more than 38 yeas of age;(ii)A candidate, holding a post temporarily and applying for another post should not be more than 38 years of age. This concession shall also be admissible to the contingency paid employees, work charge employees and employees working in the project implementing committees;(e)The general upper age limit shall also be relaxable upto two years in respect of green card holder candidates under the family welfare programme;(f)The general upper age limit shall be relaxable up to five years in respect of awarded superior caste partner of a couple under the intercaste marriage incentive programme of the Tribal, Scheduled Castes and Other Backward Classes Welfare Department;(g)The upper age limit shall be relaxable upto five years in respect of 'Vikram Award" holder candidates.(h)The upper age limit shall be relaxable up to a maximum of 38 years of age in respect of candidates who are employees of Madhya Pradesh State Undertakings/Corporations/Boards;(i)The upper age limit shall be relaxed in the case of voluntary Home Guards and non-commissioned officers of Home Guards for the period of service rendered to by them subject to the limit of 8 years, but in no case their age should exceed 38 years.Note. - In no other case, the age limit shall be relaxed.
