157. Special cases where condonation of the age-limit prescribed above may be necessary.
- There may be certain special cases where the Planning Committee may consider it desirable to condone the age-limit laid down above, for example, there may be a matriculate who took up teaching in a private unaided school for a number of years after passing the matriculation examination, without getting trained. He might have exceeded the age-limit prescribed vide paragraph (b) above but such a person may be ideally suited for appointment as a teacher in view of his long and useful teaching experience. Again there may be a trained teacher who might have exceeded the age-limit laid down in paragraph 1 (a) above but who has got very long and meritorious teaching experience and may be considered very suitable for appointment. In such cases if the District Planning Committee is thoroughly satisfied that it is a fit case where the excess of age should be condoned, a reference shall be made to the Regional Deputy Director of Education recommending the condonation with adequate reasons. Power to condone the excess age in such special cases has been delegated to the Regional Deputy Director of Education who shall pass necessary orders, after satisfying himself whether each particular case justifies condonation or not.No candidate who is over-age will be appointed as a teacher in any primary or middle school maintained or aided out of the District Education Fund unless and until the prior approval of Regional Deputy Director of Education,concerned, condoning the excess of age has been obtained.(G.O. no. 90S, dated the 23rd February 1955.)Section VIThe Relations Between Educational Officers on the one hand and Officers in the Executive Service and Local Bodies on the other
