Section 7 in The U.P. Subordinate Forest (Rangers, Deputy Rangers and Foresters) Service Rules, 1951
7. Age.
(1)No person shall be recruited to the service under the provisions of Rule 5 (a) (2) unless he has attained the age of 19 years and has not attained the age of 21 years on August 31 of the year in which selection is made for admission to the Ranger's Course at the college.(2)The age of a candidate recruited to the service under Rule 5 (b) (2) shall be not less than 21 and not more than 23 years and under Rule 5 (c) (2) not more than 23 years on January 1 of the year in which the recruitment is made :Provided that exemption from maximum age limit may be granted by the Government in special cases where it is considered necessary in public interest or in the interest of fair dealing.(3)No person shall be appointed to the service under the provisions of Rule 5 (b) (1) if he exceeds the age of 50 years and under Rule 5 (c) (1) if he exceeds the age of 40 years on January 1 of the year in which recruitment is made.
