Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CENTRAL CIVIL SERVICES AND CIVIL POSTS (UPPER AGE- LIMIT FOR DIRECT RECRUITMENT) RULES, 1998 CONTENTS 1. Short title and commencement 2. Application 3. Increase in the upper age-limit 4. Amendment of recruitment rules 5. Interpretation CENTRAL CIVIL SERVICES AND CIVIL POSTS (UPPER AGE- LIMIT FOR DIRECT RECRUITMENT) RULES, 1998 G.S.R. 758, dated 21st December, 1998. In exercise of the powers conferred by the proviso to Art. 309, and Cl. (5) of Art. 148, of the Constitution, and after consultation with the Comptroller and Auditor-General of India in relation to the persons serving in the Indian Audit and Accounts Department the President hereby makes the following rules regulating the upper, age-limit for recruitment to the Central Civil Services and civil posts under the Union, namely : 1. Short title and commencement :- (1) These rules may be called the Central Civil Services and Civil Posts (Upper Age-limit for Direct Recruitment) Rules, 1998. (2) They shall come into force on the 1st day of April, 1999. 2. Application :- These rules shall apply to all Central Civil Services and Civil Posts under the Central Government. (2) These rules shall not apply to direct recruitment to any Central Civil Service or Civil Posts under the Central Government for which action for recruitment is initiated through open advertisement or otherwise before the 1st day of April, 1999. (3) These rules shall not apply also to recruitment to Armed Forces or Para-Military Forces, namely. Assam Rifles, Border Security Force, Central Industrial Security Force, Central Reserve Police Force and Indo-Tibetan Border Police. 3. Increase in the upper age-limit :- The upper age-limit for recruitment by the method of Direct Open Competitive Examination to the Central Civil Services and Civil Posts specified in the relevant Service/Recruitment Rules on the date of commencement of the Central Civil Services and Civil Posts (Upper Age-limit for Direct recruitment) Rules, 1998, shall be increased by two years. Note. "Direct Open Competitive Examination" for the purpose of these rules shall mean direct recruitment by Open Competitive Examination conducted by the Union Public Service Commission or the Staff Selection Commission or any other authority under the Central Government and it shall not include recruitment through Limited Departmental Examination or through shortlisting or by Interview or by contract, by obsorption or transfer or deputation. 4. Amendment of recruitment rules :- All rules regulating the method of recruitment of persons to the Central Civil Services and Civil Posts under the Union including those in the Indian Audit and Accounts Department and the rules governing open Competitive Examinations shall stand amended to the extent provided for in Rule 3. 5. Interpretation :- If any question arises as to the interpretation of these rules, the same shall be decided by the Central Government.