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State of Haryana - Section

Section 6 in Haryana Nurses Registration Council Staff Regulations, 2000

6. Age. [Section 12]

- No person shall be recruited to the Service by direct recruitment who is less than seventeen years or more than forty years of age on the 1st January, next preceding the last date of submission of application to Council :Provided that the appointing authority may for reasons to be recorded in writing relax the upper age limit for a category or class of persons :Provided that in the case of candidates belonging to Scheduled Castes, Scheduled Tribes and Backward Classes and Handicapped categories and other categories as specified by the Government from time to time, the upper age limit shall be such as may be fixed by the Haryana Government from time to time.