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State of Haryana - Section

Section 5 in The Haryana State Agricultural Marketing Board Service Rules, 2008

5. Age.

- No person shall be appointed to the Service by direct recruitment who is less than seventeen years of age or more than forty years of age on the last date of receipt of applications :Provided that the lower and the upper age limit shall be such as may be fixed by the Government from time to time :Provided further that in the case of candidates belonging to the Scheduled Castes, Scheduled Tribes, Backward Classes, other Backward Classes, Ex-servicemen and Physically Handicapped, the upper age limit shall be such as may be fixed by the Government from time to time.Provided further that in the case of candidates already in the Service of the Board, there will be 5 years relaxation over and above the maximum upper age limit as specified above and as may be fixed by the Board from time to time.