Section 9(2) in Andhra Pradesh Village Servants Service Rules, 2005
(2)(i)A person for appointment shall be a native of the village and have adequate knowledge of the village concerned ;(ii)No person shall be eligible for appointment if he:-(a)has not completed the age of 18 years ;(b)is not physically and mentally capable of discharging the duties attached to the office ;(c)has been convicted by a criminal court for any offence involving moral turpitude ;(d)has been dismissed from any post under the Government ;(e)has already holding any other permanent post of a Village Servant unless he resigns from such post ;(f)has completed the age of 35 years on the date on which the permanent vacancy has arisen.Note: - In calculating the age, the period of continuous service or the total service not exceeding five years if it is in broken spells, put in by an incumbent in the post of a Village Servant as on the date on which the vacancy arose shall be excluded. Provided that the maximum age limit of 35 years prescribed in sub-clause (f) shall be raised uniformly by five years in the case of candidates belonging to SC/ST.(g)has not passed the 7th standard or its equivalent examination.Explanation: - Nothing in this rule shall apply to a person who has to be appointed either permanently or temporarily in a permanent vacancy before the date of coming into force of these rules, for the purpose of continuous or for subsequent appointment under these rules in any permanent or temporary vacancy.
