Section 7 in M.P. Contractual Appointment to Civil Post Rules, 2017
7. Age Limit.
- (I) Age limit for contract appointments shall be the same as prescribed in the departmental recruitment rules for the concerned post or service :Provided that orders/instructions issued by the General Administrative Department from time to time relating to exemption in age limit shall also be applicable for contract appointment.(2)In the case of retired Government servant, contract appointment may be given up to the age of 65 years where age of superannuation is 60 years and where the age of superannuation is 65 years, it may be given up to the age of 70 years.
