(1)No person shall be appointed as a member of the Home Guards, unless:-(a)[ he has attained the age of 18 years and has not completed the age of 45 years. [Substituted by Notification No. F.4(10)Home-7/2004, G.S.R. 16, dated 18.6.2009 (Published in Rajasthan Gazette Extraordinary 4(Ga)(I), dated 22.6.2009) (w.e.f.22.6.2009).]Provided that in the case of a woman volunteer, such minimum and maximum age limits shall respectively be 18 years and 40 years;(b)he is liable to read and write Hindi];(c)he has been medically examined in accordance with the directions of the commandant General and is in the opinion of the Commandant physically fit:Provided that the Commandant General may relax the condition regarding the age of educational qualifications prescribed in clauses (a) and (b) above in suitable cases :Provided further that the State Government may direct that in respect of any area the educational qualification for appointment as a member of the Home Guards shall be such as it deems fit.
