Section 7 in Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2012
7. Age Limit.
(1)Age limit for contract appointments shall be the same as prescribed in the departmental recruitment rules for the concerned post or service :Provided that orders/instructions issued by the General Administrative Department from time to time relating to relaxation in age limit shall also be applicable for contract appointment.(2)In the case of retired Government servant contract appointment may be given for a maximum period of 10 years or upto the age of 70 years, whichever is earlier.
