THE PUBLIC SERVICES (RAISING OF UPPER AGE LIMIT FOR APPOINTMENT) RULES, 1972

[1][THE PUBLIC SERVICES (RAISING OF UPPER AGE LIMIT FOR APPOINTMENT) RULES, 1972]

PREAMBLE

In exercise of the powers conferred by subsection (I) of section 2 of the Kerala Public Services Act, 1968 (19 of 1968), the Government of Kerala hereby make the following rules, namely:-

Rule - 1. Short title and commencement.-

(1)     These rules may be called the Public Services (Raising of Upper Age Limit for Appointment) Rules, 1972.

(2)     They shall come into force at once.

Rule - 2. Raising of upper age limit prescribed in Special Rules for appointment in public service.-

(1)     With effect on and from the commencement of these rules, the Special Rules for the various State Services and Subordinate Services, in force at such commencement, shall stand modified as if the upper age limit prescribed in those Special Rules for eligibility for appointment to posts included in the various services, other than those enumerated in the Schedule to these rules, had been raised by three years or, where the upper age limit as so raised is less than thirty years, or thirty years.

(2)     To avoid any possible misapprehension, it is hereby clarified that nothing contained in sub-rule (1) shall be deemed to affect the provisions of sub-rule (C) of rule 10 of the Kerala State and Subordinate Services Rules, 1958, and accordingly the upper age limit as modified by sub-rule (1) of this rule shall be raised as provided in the said sub-rule (c) in the case of candidates belonging to any of the Scheduled Castes or Scheduled Tribes or Other Backward Classes.