Section 39 in The Coimbatore City Municipal Corporation Service Rules, 1987
39. Alteration of date of birth. - (a) The date of birth of a member of the service shall be the date found on record in the S.S.L.C. or Matriculation Register or any school certificate which he produced at the time of his appointment to the service. If a member of the service claims subsequently that his date of birth is different from that entered in the S. S. L. C. or Matriculation Register or school certificate, he shall make an application to the Commissioner, explaining how the mistake occurred and also produce the evidence on which he relies.
(b)An application for alteration of date of birth should not normally be accepted by the Commissioner if it is made five years after the member had entered the service unless the applicant furnished adequate reasons for not making his application earlier.(c)The Commissioner send the relevant records to the Collector of the district concerned, who shall have the matter enquired into by an officer of the Revenue Department not lower in rank than Revenue Divisional Officer. The Collector shall forward with his remarks, if any, the report of the Revenue Divisional Officer concerned and all the relevant records to the Government. Thereupon the Government shall pass suitable orders thereon.(d)In considering the question of permitting an alteration in the date of birth as entered in the official records even when such entry is proved to have been due to a bonafide mistake, the Government shall take into consideration the circumstances whether the applicant would normally be eligible for appointment to the post at the time of entry into sendee, had his age been correctly stated and what would have been its effect on his service and Government may permit the alteration subject to such conditions as they may deem fit to impose.(e)The procedure laid down in sub-rules (a) to (d) shall be followed also in case where alteration of date of birth is proposed suo moto by the Commissioner on the basis of medical opinion, in the absence of other authoritative records.
