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State of Uttar Pradesh - Section

Section 7 in The U.P. Family Courts Rules, 1995

7. Age.

- A candidate for direct recruitment to the post must have attained the age of 45 years and must not have attained the age of 50 years on the first day of July in the year in which the vacancies are advertised :Provided that candidates belonging to Scheduled Castes and Scheduled Tribes claiming reservation shall be entitled for five years of relaxation in higher side of the age limit.