Section 14 in Rajasthan Rural Ayurvedic, Unani, Homoeopathy and Naturopathy Subordinate Service Rules, 2008
14. Age.
- A candidate for direct recruitment to a post enumerated in the Schedule must have attained the age of 18 years and must not have attained the age of 35 years on the first day of January following the last date fixed for receipt of applications;Provided-(i)That the upper age limit mentioned above , shall be relaxed by 5 year in the case of male candidates belonging to the Scheduled Castes and the Scheduled Tribes(ii)That the upper age limit mentioned above shall be relaxed by 5 years in case of woman candidates belonging to General Category.(iii)That the upper age limit mentioned above shall be relaxed by 10 years in the case of women candidates belonging to Scheduled Castes. Scheduled Tribes and other Backward Classes.(iv)That the upper age limit mentioned above shall be relaxed by 5 years in the case of male candidates belonging to Other Backward Classes(v)That the upper age limit mentioned above shall he 50 years in case of Ex-Service personnel and the reservists, namely the Defense Service Personnel who were transferred to the reserve;(vi)That the upper age limit mentioned above shall not apply in the case of Ex-prisoners who had served under the Government on a substantive basis on any post before conviction and was eligible for appointment under these rules.(vii)That the upper age limit mentioned above shall be relaxed by a period equal to the term of imprisonment served in the case of ex-prisoner who was not overage before his conviction and was eligible for appointment under these rules.(viii)That the persons appointed temporarily to a post in the Service 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 Appointing Authority or commission and shall be allowed up to two chance had they been eligible as such at the time of their initial appointment.(ix)That the upper age limit mentioned above shall be relaxable by a period equal to the service rendered in the NCC in the case of cadet instructors and if the resultant age does not exceed the prescribed maximum age limit by more three years, they shall be deemed to be within the prescribed age limit.(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 01-03-1963 and East African countries of Kenya , Tanganyika, Uganda and Zanzibar with a further relaxation up to 5 years in the case of persons belonging to the Scheduled Castes or the Scheduled Tribes.(xi)That there shall be no age limit in the case of persons repatriated from East African countries of Kenya, Tanganyika, Uganda and Zanzibar.(xii)Not with standing anything contained contrary in these rules in the case of persons serving in connecting, with the affairs of the State in Substantive capacity, the upper age limit shall be 45 years for direct recruitment to posts filled in by competitive examinations or in case of posts filled in through the Commission by interview.(xiii)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 Appointing Authority or commission, as the case may be, had they been eligible as such at the time of their joining the commission in the Army.(xiv)that there shall be no age limit in the case of persons repatriated from Pakistan during the 1971 Indo-Pak war.(xv)That there shall be no as limit in the case of widows and divorced womenExplanation. - 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 divorce.
