(2)No person, whose age exceeds the limit prescribed will be appointed to the department unless he is found to be in point of efficiency manifestly superior to other candidates. A certificate to this effect should be furnished with every appointment for sanction. The order of sanction which will contain a similar certificate, should be attached to the first bill in which the officer's pay is drawn.(D.P.I.'s letter no. 1167, dated the 1st February 1915.)
