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State of Punjab - Section

Section 14 in Punjab School Education Board (Employees Service) Regulation, 1988

14. Age.

- No person shall be recruited to the service by direct appointment if he is less than eighteen years old or is more than thirty years of age on the last date of receipt of application for appointment to the concerned post;Provided that in case of posts where experience is one of the essential qualifications, the upper age limit will be increased by the number of maximum years of experience required for such posts;Provided further that the Board, shall have the powers to relax the upper age limit for reasons to be recorded in writing in appropriate cases;Provided further that the age limits shall be the same as fixed by the Government from time to time together with the relaxation allowed for various categories.