Section 11B in The Rajasthan State and Subordinate Service (Direct Recruitment by Combined Competitive Examination) Rules, 1962
11B. Age.
- Notwithstanding anything contained regarding age limit through the agency of the commission to the posts in the State Service and in the Subordinate Services mentioned in Schedule I and in Schedule II respectively, a candidate for direct recruitment to the posts to be filled in by Combined Competitive examinations conducted by the Commission under these Rules must have attained the age of 21 years and must not have attained the age of [33] [Substituted for figure '31' by F. 7(2)DOP/A-II/84, 20-3-90 [25-1-90].] years on the first day of January next following the last date fixed for receipt of applications:Provided:-(1)that the upper age limit mentioned above shall be relaxed by 5 years in the case of women candidates and the candidates belonging to the Scheduled Castes and the Scheduled Tribes of Rajasthan:(2)that the upper age limit mentioned above shall not apply in the case of an ex-prisoner who had served under the Government on a substantive basis on any post before conviction and was eligible for appointment under the rules;(3)that the upper age limit mentioned above shall be relaxed by a period equal to the term of imprisonment served in the case of an ex-prisoner who was not over age before his conviction and was eligible for appointment under the rules;(4)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 Instructor 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;(5)that the upper age limit for the reservist namely the defence personnel transferred to the reserve, and the ex-service personnel shall be 50 years;(6)that the upper age limit for persons serving in connection with the affairs of the State in substantive capacity shall be [40] [Substituted for figure '43' by F. 7(21)DOP/A-II/78, 22-5-81.] years.(7)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;(8)that no relaxation or concession contained in the above provisos shall be allowed to candidate who has already attained the age of 50 years on the first day of January next following the last date fixed for receipt of applications;(9)if a candidate would have been entitled in respect of his age to appear at the examination in any year in which no such examination was held, he shall be deemed to be entitled in respect of his age to appear at the next following examination;(10)[ that there shall be no age limit in the case of widows and divorce women. [Added by F. 7(2)DOP/A-II/84, 20-3-90 [25-1-90].]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 divorce she will have to furnish the proof of divorce.](11)[ that the upper age limit for persons serving in connection with the affairs of panchayat Samitis and zila parishads in substantive capacity for the posts in subordinate services, shall be 40 years.] [Added by F. 7(8)DOP/A-II/74, 18-12-89.](12)[ that the upper age limit for persons serving in State Public Sector Undertakings in substantive capacity shall be 40 years.] [Added by F. 7(1)DOP/A-II/78, 19-11-93.]
