Section 5 in The Punjab State Agricultural Marketing Board (Group-A) Service Rules, 1988
5. Age and physical fitness.
(1)No person shall be recruited to the service by direct appointment if he is less than eighteen years of age or is more than thirty years of age in the case of non-technical posts and thirty-three years of age in case of technical posts on the first day of January of the year next preceding the last day of submission of applications fixed by the Board; or within such minimum and maximum age limits as may be specified by the Government from time to time :Provided that the appointing authority, may with the prior approval of the Government, for reasons to be recorded, in writing, relax the upper age limit for a category or class of persons :Provided further that in the case of candidates belonging to the Scheduled Castes, Scheduled Tribes and the other Backward Classes, the upper age limit shall be such as may be fixed by the Government of Punjab from time to time.Note. - For age limit in the case of recruitment of Ex-Servicemen, the provisions of rule 6 of the Punjab Recruitment of Ex-Servicemen Rules, 1982, shall apply.(2)(i)No person recruited to the Service by direct appointment shall be allowed to join the Service unless he, within the period to be specified by the appointing authority, has appeared for medical examination before the medical board and has been declared by the said board to be physically fit for duties as per the standard of medical fitness prescribed for the members of the Punjab Civil Service (Executive Branch).(ii)The Medical Board referred to in clause (1) shall be constituted by the Director, Health Services Punjab and shall comprise not less than three duly qualified doctors who are in the service of Government of Punjab.(iii)The report of the medical board shall be final :Provided that a person appointed on purely temporary basis for a period not exceeding three months shall not be required to produce a medical certificate before joining the service.
