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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(1) in Bihar Employees' State Insurance Medical Service Rules, 1981

(1)Age. - (a) Unless already in government service, a candidate shall be over 21 and under 30 years of age or as the Government may prescribe in this behalf from time to time on the last date fixed by the Commission for receipt of applications. The upper age-limit may be relaxed by 5 years in case of candidates belonging to Scheduled Castes and Scheduled Tribes.
(b)The upper age-limits may be relaxed in case of candidates of special merit and in case of repatriates from Burma/Ceylon who have migrated to India on or after the 1st June, 1963/1st November, 1964 up to 45 years of age.