Section 30 in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976
30. Alteration of the date of birth.
(1)The date of birth of a member of the establishment already entered in the service book shall not be altered except with the previous sanction or under the direction of the Additional Director of Health Services and Family Planning, Chennai.(2)An application for alteration of date of birth shall be entertained if it is made within 5 years after the member has entered the service. Any application received after 5 years after entry into service shall be summarily rejected.(3)An application received for the alteration of date of birth shall be forwarded to the Revenue Department for necessary enquiry and report by an officer of the Revenue department not below the rank of Deputy Collector of the District. On receipt of the report, the Additional Director of Health Service and Family Planning, Chennai shall decide whether the alteration of date of birth may be permitted or the application may be rejected. The orders of the Additional Director of Health Service and Family Planning, Chennai shall be final.(4)The procedure laid down in clause (3) shall be followed in all cases where alteration of date of birth is proposed suo motu by the appointing authority on the basis of medical opinion in the absence of any other authoritative records.
