Section 10 in The Rajasthan Subordinate Accounts Service Rules, 1963
10. Age.
- A candidate for direct recruitment to the Service must have attained the age of 21 years and must not have attained the age of [33 years] [Substituted for the figure '31' by No. F. 7(2)DOP/A-II/84, 20-3-1990 [25-1-90].] on the first day of January, following the last date fixed for receipt of applications :Provided :-(i)that the upper age limit mentioned above may be relaxed by five years in exceptional cases by the Government in consultation with the Commission;(ii)that the upper age limit mentioned above shall be relaxed by five years in the case of women candidates and candidates belonging to Scheduled Castes and Scheduled Tribes;(iii)that the upper age limit mentioned above shall be fifty years in the case of reservists, namely the defence service personnel who were transferred to the Reserve.(iv)that the upper age limit for Jagirdars including Jagirdars' sons who did not have any sub-Jagir for their subsistence shall be forty years. This relaxation shall remain in force for the period ending 1-1-64;(v)that a candidate serving continuously since attaining the age of twenty years in connection with the affairs of the State or in any Government Department, or in the Rajasthan Electricity Board and other autonomous bodies, or a Panchayat Samiti or Zila Parishad must not have attained the age of thirty five years.Note.- The upper age limit mentioned above shall be 40 years in place of 35 years for the first competitive examination to be held under these Rules;(vi)that the upper age limit mentioned above shall be forty 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 an Ex-prisoners who had served under the Government on a substantive basis on any post before conviction;(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 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 Instructors 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;(x)that for recruitment to the post not within the purview of the Commission the upper age-limit for persons who were retrenched from the State Government Service for want of vacancy or due to abolition of post shall be 35 years if they were within the age- limit prescribed provided that normal prescribed channels of recruitment relating to qualifications, character, medical fitness etc. are fulfilled and they were not retrenched on account of complaint or delinquency and they produce a certificate of having rendered good services from the last Appointing Authority.(xi)that the upper age-limit mentioned above shall be relaxed upto 40 years for the persons repatriated from Burma and Ceylon on or after 1-3-1963 and East African Countries of Kenya, Tanganyika, Uganda and Zanzibar with a further relaxation upto 5 years in the case of persons belonging to the Scheduled Castes or the Scheduled Tribes;(xii)that there shall be no age-limit in the case of persons repatriated from East African Countries of Kenya, Tanganyika, Uganda and Zanzibar;(xiii)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;(xiv)[ ***] [Deleted by Notification No. G.S.R. 29, dated 9.10.2014 (w.e.f. 22.5.1963).](xv)that the Released Emergency Commissioned Officers and Short Commissioned Officers 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.(xvi)that the upper age limit mentioned above shall not apply to Accounts Clerks who are not eligible for appointment as Junior Accountants according to the criteria laid down in Part V, in respect of the first three examinations for direct recruitment of Junior Accountant;(xvii)that there shall be no age-limit in case of persons repatriated from Pakistan during the 1971 Indo-Pak war;(xviii)[ that there shall be no age-limit in the case of widows and divorcee women. [Added by No. F. 7(2)DOP/A-II/84, 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.]
