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State of Punjab - Section

Section 6 in The Punjab Trust Services (Recruitment and Conditions of Service) Rules, 1978

6. Age on entry and physical fitness.

- [Section 17]. - (1) Except in the case of a person recruited under sub-rule (1) of rule 5, no person shall be appointed to a post in a Service by direct recruitment if he is less than seventeen years or more than thirty-five years of age on the last day of receipt of applications for the posts:Provided that in the case of candidates belonging to the Scheduled Castes and Backward Classes the maximum age limit shall be such as may be fixed by the Government from time to time.
(2)A person appointed to the Service by direct recruitment shall be required to produce certificate of physical fitness from the Civil Surgeon of the district concerned before joining the Service. Such a person shall, before being examined, make and sign a declaration in Form I appended to these rules and the Medical Officer shall examine him and furnish a certificate in Form II appended to these rules:Provided that the aforesaid condition shall not apply while filling up a temporary vacancy of less than six months duration.