Section 10 in The U.P. Judicial Service Rules, 2001
10. Age.
- A candidate for direct recruitment to the service must have attained the age of more than 35 years on the first day of July next following the year in which the notification for holding the examination by the Commission inviting Applications, is published:Provided that the upper age limit shall be higher by five years in the case of candidates belonging to Scheduled Castes, Scheduled Tribes and such other categories or may be notified by the government from time to time:Provided further that where a candidate was eligible in age to appear at the examination in any year of recruitment in which no such examination was held, he shall be deemed to be eligible in age to appear in the next following examination:Provided also that the maximum number of chances a candidate is permitted to take will be four.
