Section 15 in Rajasthan Jails Subordinate Service Rules, 1998
15. Age.
- A candidate for direct recruitment to a post enumerated in Schedule-I must have attained the age of 18 years and must not have attained the age of 24 years on the first day of January next following the last date fixed f or receipt of applications:Provided that:-(1)the upper age-limit mentioned above shall be relaxed by 5 years in the case of Woman Candidates, and the candidates belonging to scheduled Castes or Scheduled Tribes;(2)the upper age limit mentioned above shall not apply in the case of an ex-prisoner who had served under the Government on substantive basis on any post before conviction and was eligible for appointment under these Rules;(3)the upperage limit mentioned above shall be relaxable by a period equal to the term of imprisonment served in the case of an ex-prisoner who was not overage before his conviction and was eligible for appointment under these Rules;(4)the persons appointed temporarily to a post in the Service shall be deemed to be within the age-limit, had they been within the age limit when they were initially appointed even though they have crossed the age-limit when they appear finally before the Commission or Board, as the case may be, and shall be allowed upto two chances had they been eligible as such at the time of their initial appointment;(5)the upper age-limit for Cadet Instructors, Ex-servicemen, Ex- Central Police Organisation (Ex-CPO) personnel shall be 50 years;(6)notwithstanding anything contrary contained in these Rules in the case of persons serving in connection with the affairs of the State in Substantive capacity, the upperage limit shall be 40 years for direct recruitment to post filled in by competitive examination or by interview;(7)the upper age-limit mentioned above shall, in case of candidates for whom working experience is a pre-condition, be released by a period equal to the minimum years of work experience prescribed in Schedule-I; and(8)there shall be no age-limit in the case of widows and divorced women; andExplanation. - In the case of widow, she will have to furnish a certificate of death of her husband from the Competent Authority and in the case of divorce, she will have to furnish the proof of divorce;(9)the upper age limit shall be relaxed by two years in the case of candidates belonging to the other Backward Classes.[(9-a) the upper age limit in case of candidates appointed under sub-rule (3) of Rule 6 of these rules shall be 45 years.] [Added by Notification No. G.S.R. 77, dated 8.2.2007 (w.e.f. 15.5.1998).]
