Section 11 in The Rajasthan Police Service Rules, 1954
11. Age.
(1)A candidate for direct recruitment to the post in the junior scale in the Service must have attained the age of 21 years and must not have attained the age of [33 years] [Substituted the figure '31' by Notification F. 7(2) DOP/A-II/84, dated 20-3-90 w.e.f. 25-1-90.] on the first day of January next following the last date fixed for receipt of applications.Provided:-(i)that if a candidate would have been entitled in respect of his age to appear at the examination in any year after the commencement of these Rules 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.(ii)that in respect of the first examination to be held under the provisions of these Rules the upper age limit shall be 30 years except in the case of a person employed in connection with the affairs of the State, who held, in a substantive capacity, a permanent post in one of the Covenanting States or had a lien on such a post would have held a lien, if it had not been suspended, for whom the upper age limit shall be 35 years; and(iii)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 five years;(iv)that the upper age limit for Jagirdars including Jagirdars' sons who did not have any sub-jagir for their subsistence shall be forty years.Note. This relaxation will remain in force for a period ending 1st January, 1964.(v)that the upper age limit for the reservists namely the defence service personnel transferred to the reserve, shall be 50 years.(vi)that the upper age limit for the political sufferer 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 Sufferers Aid Rules, 1959, published in part IV (C) of Rajasthan Gazette dated 18th June, 1959.(vii)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.(viii)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 post 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.(ix)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:(x)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.(xi)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.(xii)that the upper age limit mentioned above for the post of Deputy Superintendent of Police (wireless) shall be relaxed by two years in case of those persons who hold the degree of M.E. in Electronics or any other degree declared equivalent thereto by the Government.(xiii)that the upper age limit mentioned above for the post of Director (Wireless) shall be 35 years.(xiv)[ that there shall be no age limit in the case of widows and divorcee women.] [Added by Notification 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.(2)Deleted.(3)No person shall be eligible for appointment to the Service by special selection unless he be less than 40 years of age on the 14th July, 1954.Note.- In the case of women candidates the upper age limit shall be raised by 5 years.
