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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(6) in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007

(6)Appointments to various categories of posts shall be subject to such reservation and other concessions including relaxation of age limit, for the Scheduled Castes, the Scheduled Tribes, Other Backward Classes, Ex-servicemen, Physically handicapped persons or any other category of persons as may be specified by the Central Government from time to time in this regard.Provided that the upper age limit may be relaxable for Department candidates upto the age of 50 years for posts for which the prescribed age limit is less than 50 years, and by five years for posts for which the prescribed age limit is 50 years or more.