Section 15 in Rajasthan Fisheries State and Subordinate Service Rules, 2012
15. Age.
- A candidate for direct recruitment to a post enumerated in the Schedules must have attained the age of 21 years and must not have attained the age of 35 years on the 1st day of January next following the last date fixed for receipt of applications:Provided that -(i)the upper age limit mentioned above shall be relaxed by -(a)5 years in case of male candidates belonging to the Scheduled Castes and Scheduled Tribes, Backward Classes and Special Backward Classes.(b)5 years in the case of Woman candidates belonging to General Category, and Economically Backward Classes.(c)10 years in the case of Woman Candidates belonging to the Scheduled Castes, Scheduled Tribes, Backward Classes and Special Backward Classes.(ii)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 conviction and was eligible for appointment under these rules;(iii)the upper age limit mentioned above shall be relaxed by a period equal to the term of imprisonment served in the case of ex-prisoner who was not overage before his conviction and was eligible for appointment under these rules;(iv)the upper age limit mentioned above shall be relaxed by a period equal to the service rendered in the National Cadre Corps in the case of Cadet Instructor, if the resultant age does not exceed the prescribed maximum age limit by more than three years, such candidate shall be deemed to be within the prescribed age limit;(v)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 and shall be allowed up to two chances had they been eligible as such at the time of their initial appointment;(vi)the upper age limit for persons serving in connection with the affairs of the State, Panchayat Samiti and Zila Parishad and in the State Public Sector Undertaking/Corporation in substantive capacity shall be 40 years;(vii)the Released Emergency Commissioned Officers and Short Service Commissioned Officers after release [morn the Army shall be deemed to be within the age-limit even though they have crossed the age-limit when they appear before the Commission had they been eligible as such at the time of their joining the commission in the Army;(viii)tine upper age limit for reservist namely the defence personnel transferred to the reserve and the ex-service personnel shall be 50 years;(ix)there shall be no upper age limit in the case of widow and divorced women:Explanation. - In case of widow, she will have to furnish a certificate of death of her husband from the Competent Authority and in case of divorcee, she will have to furnish the proof of divorce.(x)If a candidate would have been entitled in respect of his/her age for direct recruitment in any year in which no such recruitment was held, he/she shall be deemed to be eligible in the next following recruitment, if he/she is not overage by more than 3 years.
