Section 9 in The Rajasthan District Courts Ministerial Establishment Rules, 1986
9. Age.
- A candidate for direct recruitment to any cadre must have attained the age of 18 years and must not have attained the age of 31 years on the first of January of year following the date of application:Provided that -(i)the upper age limit shall be relaxed by 5 years in the case of a member of Scheduled Caste and the Scheduled Tribe.(ii)in the case of woman candidates the upper age limit shall be raised by 5 years.(iii)the upper age limit for reservists, namely defence services personnel transferred to the reserve shall be 45 years.(iv)the upper age limit 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 3 years, they shall be deemed to be within the prescribed age limit.(v)there shall be no restriction as to age for a candidate already serving in connection with the affairs of the State in a substantive or temporary capacity, having been so appointed prior to his attaining the age of 31 years.(vi)there shall be no age limit in the case of persons repatriated from East African countries of Kenya, Tanganyika, Uganda and Zanzibar.(vii)that the upper age limit mentioned above shall not apply in the case of an ex-prisoner who had served under the Government on a substantive basis on any post before his conviction and was eligible for appointment under the Rules.(viii)that in the case of other ex-prisoner the upper age limit mentioned above shall be relaxed by a period equal to the term of imprisonment served by him provided he was not overage before conviction and was eligible for appointment under the Rules.
