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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Indian Forest Service (Appointment by Competitive Examination) Regulations, 1967

(2)[ Age. - He must have attained the age of 21, and not attained the age of 30 on the first day of July of the year in which the examination is held] [Substituted by G.S.R. 676 (E), dated 13th November, 1998 (w.e.f. 13-11-1998).] ;Provided that the upper age limit may be relaxed in respect of candidates belonging to the Scheduled Castes and the Scheduled Tribes and such other categories of persons as may from time to time be notified in this behalf by the Central Government by general or special orders to the extent and subject to the conditions notified in respect of each category :Provided further that the upper age limit may be relaxed in respect of a person who was directly recruited to the gazetted cadre of the State Forest Service and had put in less than 4 years service, including 2 years training for diploma course in the Forest Research Institute and Colleges, Dehra Dum, on the 1st July, 1966, to such extent and for such periods as the Central Government may by order specify :[Provided also that the upper age limit shall be raised to 31 years for the candidates appearing at the examination to be conducted by the Commission in 1990.] [Substituted by G.S.R. 140 (E), dated 16th March, 1990.]