rational basis test

noun
  1. : a test less intensive than strict scrutiny or an intermediate review that involves a determination of whether a statutory or regulatory classification of persons (as by age or offender status) has a rational basis and does not deny equal protection under the Constitution if the classification neither affects a fundamental right, nor creates a suspect classification, nor is based on gender, then the rational basis test is applied —Charlton v. Kimata, 815 P.2d 946 (1991) — called also rational relationship test