Section 3(2) in The Haryana Homoeopathic Practitioners (General) Rules, 1975
(2)[ No person shall be appointed as Registrar if he is more than 40 years of age on the date of the advertisement of the post.] [Sub Rule (1) and (2) substituted vide Haryana Government Notification No. G.S.R. 65/P.A. 16/65/S. 53/95 dated 17.8.1995.]
