Section 53(5) in U.P. Zila Panchayats Service Rules, 1970
(5)For the purpose of this rule the age of a servant shall be determined with reference to his date of birth as recorded in the High School Examination Certificate or in the Certificate of an examination recognised by the State Government as equivalent thereto or if there be no such certificate with reference to his date of birth then his date of birth as recorded in the Hindustani Final Examination of Junior High School Examination or as entered in the scholars register of any institution recognised by the State Government. Where there is no such authentic record of the age of a servant or where the servant has not studied in any recognised institution, it would be permissible to examine other reliable documentary evidence such as entries in the service book, certified copy of entry in the birth register, the affidavit of the parent or guardian, a medical certificate of the Chief Medical Officer of the district. The decision of the Appointing Authority as to the correct age of a servant shall be final.(d)For the removal of doubts, it is hereby clarified that nothing in this rule shall be deemed to have ever required the actual payment of the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] servant's pay for the whole or part of the period of notice before or simultaneously with the retirement required by the order, and the failure to make such payment shall not have any effect on the validity of the order.]
