Section 10 in Rajasthan Animal Husbandry Service Rules, 1963
10. [ Age. [Substituted by Rajasthan vide Notification No. F. 8(52) Agri/IV/71, dated 27.11.1974.]
- A candidate for direct recruitment to post enumerated in the Schedule must have attained the age of 20 years and must not have attained the age mentioned in Col. 9 of the Schedule "A" and "B" against each of the post mentioned in Col. 2 on the first day of January following the last date fixed for receipt of applications:Provided [(i) that the general upper age limit till 1974 shall be 40 years;](ii)that the upper age limit mentioned above, may be relaxed by 5 years in exceptional cases by the Government in consultation with the Commission;(iii)that the upper age limit mentioned above, shall be relaxed by 5 years in the case of women candidates and candidates belonging to Scheduled Castes or Scheduled Tribes; and(iv)that the upper age limit mentioned above shall be 50 years in the case of reservists namely the defence service personnel who were transferred to the Reserve;(v)that the upper age limit mentioned above shall be 40 years till the first of January, 1964 in the case of Jagirdar including Jagirdar's son who did not have any sub-jagir for their subsistence;(vi)that the upper age limit mentioned above shall be 40 years till the 31st December, 1964 in the case of Political Sufferers;(vii)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(viii)that the upper age limit mentioned above shall be relaxable by a period equal to the term of imprisonment served in the case of Ex-Prisoner who was not overage before his conviction;(ix)that the person appointed temporarily [to a post in the Service] [Inserted by Rajasthan vide Notification No. F. 1(39) DOP/A-2/73, dated 25.12.74.] 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 Commission and shall be allowed upto 2 chances had they been eligible as such at the time ol their initial appointment.(x)that the upper age limit mentioned above shall be relaxable by a period equal to the service rendered in the N.C.C. in the case of Cadet Instructions and if the resultant age does not exceed the prescribed maximum age limit by more than three years, they shall be deemed to be within the prescribed age limit.](xi)[ Notwithstanding anything contained contrary in these Rules in the case of persons serving in connection with the affairs of the State in substantive capacity, the upper age limit shall be 40 years for direct recruitment to posts filled in by competitive examinations or in case of posts filled in through the Commission by interview. This relaxation shall not apply to urgent temporary appointments.] [Inserted by Rajasthan vide Notification No. F. 7(8) DOP/(A-II)/74, dated 31.12.1974.](xii)[ that the Released Emergency Commissioned Officers and Short Service Commissioned Officer 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 Commission had they been eligible as such at the time of their joining the Commission in the Army.] [Inserted by Rajasthan vide Notification No. F. 7(2) DOP/(A-II)/75, dated 20.9.1975.](xiii)[ that there shall be no age limit in the case of widows and divorcee women. [Added by Rajasthan vide Notification No. F. 7(2) DOP/(A-II)/84, dated 18.12.1987.]Explanation. - 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 divorcee.]
