Section 5 in Punjab Superior Judicial Service Rules, 2007
5. Age.
- No person shall be appointed to the Service, who is less than thirty-five years and is above forty-five years of the age on the last date of submission of application:Provided that the aforesaid upper age limit shall not apply to the officers those who are already in the Punjab Civil Service (Judicial Branch):Provided further that in the case of a candidate who belongs to Scheduled Caste or Backward Class the upper age limit, shall be such as may be fixed by the Government from time to time:Provided further that the Government from time to time, in consultation with the High Court, may relax the upper age limit.
