Section 9 in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003
9. Eligibility for appointment to the posts to be filled up by direct recruitment on the establishment.
- No person shall be eligible for appointment by direct recruitment unless-(a)he is a citizen of India;(b)he has attained minimum age of 21 years (18 years for class IV posts) and has not attained maximum age of 30 years on the first day of January of the following year in which applications for appointment are invited :Provided that the upper age limit shall be relaxable upto a maximum limit of 5 years for the candidates belonging to Scheduled Caste, Scheduled Tribe and other Backward Classes :Provided that the upper age limit shall be relaxable upto a maximum limit of 10 years for the women candidates :Provided further that the upper age limit of candidates who are Government servants whether permanent or temporary, shall be relaxable upto further 5 years in addition to the relaxations available as above;(c)he has good character and is of sound mind and body and free from any bodily or mental defect which renders him unfit for such appointment;(d)he has not more than one spouse living;(e)he has not been dismissed or removed from service by any High Court, Government or Statutory Authority or Local Authority;(f)he has not been convicted of any offence involving moral turpitude, or has not been permanently debarred or disqualified by any High Court or Union Public Service Commission or State Public Service Commissions or any Services Selection Board or Staff Selection Commission.
