Section 11 in The Rajasthan Co-Operative Service Rules, 1954
11. Age.
- A candidate for direct recruitment to the Service must have attained the age of 24 years and must not have attained the age of 35 years on the date of application:Provided That:-(i)the upper age-limit shall be 40 years in case of candidates belonging to Scheduled Castes or Scheduled Tribes.(ii)the upper age limit for the reservists, namely the defence service personnel transferred to the reserve, shall be 50 years.(iii)in the case of women candidates the upper age limit shall be raised by five years.(iv)the upper age limit shall be 35 years for the following:(a)persons who have been employees of the Co-operative Department for a continuous period of at least 3 years.(b)persons who are certified by an officer not below the rank of Asstt. Registrar to have been wholetime employee of Co-operative Institutions for a continuous period of at least 3 years.(v)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.(vi)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.(vii)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.(viii)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.(ix)[ that there shall be no age-limit in the case of widows and divorcee women.] [Added by F. 7(2) DOP/A-II/84, 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.
