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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in The Punjab Panchayat Samitis and Zila Parishads Services Rules, 1965

(2)Notwithstanding anything contained in sub-rule (1) the appointing authority may, in special circumstances to be recorded in writing, relax the upper age limit with the priors approval of the Commissioner of Division.