Section 7 in Bihar District Sub-Registrar and Sub-Registrar Recruitment Rules, 1973
7.
(a)Candidate may either be a male or female, and (b) be under 27 years and over 22 years of age on the 1st day of August last preceding the month in which the examination is held:Provided that-(i)in the case of candidates belonging to the Scheduled Castes or the Scheduled Tribes, the upper age limit shall be under 32 years ;(ii)in the case of candidates who are bona fide displaced persons from Pakistan, there shall be no upper age limit, but such candidates shall be allowed to avail, in consecutive years, only of the same number of chances to appear at the examination as are permissible to candidates to whom the normal age limits apply.(b)Must hold a degree in Arts, Science, Commerce or Agriculture of any Statutory University or possess other qualification which the Governor may declare from time to time to be equivalent to the said degree or have passed the diploma examination.Note. - Non-technical non-gazetted employees of the State Government (either temporary or permanent) who have put in at least 3 years continuous service and who are under 35 years of age are permitted to appear in the Combined Competitive Examination conducted by the Commission:Provided that they possess the educational and other qualification laid down in the recruitment rules. In case of candidates of the Scheduled Castes and Scheduled Tribes, the upper age limit shall be 40 years. In the matter whether a Government servant or a particular class of Government Servant is non-technical or technical the decisions of Government shall be final.
