Section 11 in The Rajasthan Subordinate Co-Operative Service (Class II) Rules, 1955
11. Age.
- A candidate for direct recruitment must have attained the age of 20 years and must not have attained the age of [33 years] [Substituted by No. F. 7(2)DOP/A-II/84, 20-3-1990.[25-1-1990]] on the first day of January next following the date of commencement of the examination:Provided :-(i)that in the case of a person employed in connection with the affairs of the State of Rajasthan in a substantive capacity or in temporary capacity continuously for two years or over, the upper age limit shall be 25 years: and(ii)that in all of the above cases, the upper age limit for a candidate of a Scheduled Caste or of a Scheduled Tribe shall be deemed to have been raised further by 5 years.(iii)that the upper age limit for Jagirdars including Jagirdars' sons who did not have any sub-Jagir for their subsistence shall be 40 years.Note.- This relaxation will remain in force for a period ending 1st January, 1964.(iv)that the upper age limit for the political sufferers shall be 40 years till the 31st December, 1964.Explanation.- The expression "Political sufferer" for the purposes of this rule shall have the meaning assigned to it under clause (iii) of rule 2 of the Rajasthan Political Sufferer Aid Rules, 1959 published in Part IV (C) of Rajasthan Gazette, dated 18, June, 1959.(v)that the persons appointed temporary shall be deemed to be within the age limit, had they been within the 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.(vi)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;(vii)Provided that the Upper age-limit in the case of Ministerial and Class IV Employees of the Department for category of post reserved for them under these Rules shall be 40 years;(viii)that in the case of staff of the State Co-operative Union, retrenched in consequence of the discontinuance of the member Education scheme with effect from 1-4-70 and absorption as a special case in Service, the upper age limit shall be 40 years on the appointment to the Service.(ix)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 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.(x)that the upper age-limit mentioned above shall be relaxed upto 45 years for the persons repatriated from Burma and 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 case of persons belonging to the Scheduled Castes or the Scheduled Tribes.(xi)that there shall be no age-limit of persons repatriated from East African Countries of Kenya, Tanganyika, Uganda and Zanzibar.(xii)Notwithstanding anything contained contrary in these Rules in the case of persons serving in connection with the affairs of the State in substantive capacity, the upper age limit shall be 40 years for direct recruitment to posts filled in by competitive examinations or in case of posts filled in through the Commission by interview. This relaxation shall not apply to urgent temporary appointments.(xiii)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 his conviction and was eligible for appointment under the Rules;(xiv)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.(xv)that the Released Emergency Commissioned Officers and Short 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.(xvi)that there shall be no age-limit in case of persons repatriated from Pakistan during the 1971 Indo-Pak war.(xvii)[ that there shall be no age-limit in the case of widows and divorcee women.] [Added by No. F. 7(2)DOP/A-II/84, 18.12.1987.]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.
