Section 12 in The U.P. Higher Judicial Service Rules, 1975
12. Age.
- A candidate for direct recruitment must have attained the age of 35 years and must not have attained the age of [42] [Substituted by Notification No. 4935/11-4-56-5-78, dated 31st January, 1985. published in U. P. Gazette, Part I, (Ka), dated 5th October, 1985, (w.e.f. 5-10-1985).] years on the first day of January next following the year in which the notice inviting application is published :Provided that for the first recruitment held after the enforcement of these rules, the maximum age-limit shall be 48 years as on the first day of January next following the year in which the notice inviting application is published.
