Section 7 in The Punjab Home Guards and Civil Defence (Field) Class III Service Rules, 1983
7. Age.
- No person shall be appointed to the Service by direct appointment if he is less than seventeen years or is more than thirty years of age on the first day of January, immediately preceding the last date appointed by the Board for submission of applications or unless he is within such range of minimum and maximum age as may be specifically fixed by the Government from time to time :Provided that in the case of a person appointed to the service at an age less than eighteen years, the period of service rendered above the age of seventeen years upto the age of eighteen years shall be counted as boy's service :Provided further that the condition of upper age limit may be relaxed upto 45 years in the case of a person already in the service of Government of India or of a State Government :Provided further that in the case of candidates belonging to Scheduled Castes, Scheduled Tribes and other Backward Classes the upper age limit shall be such as may be fixed by the Government from time to time.Note. - For age limits in the case of Ex-servicemen the provision of rule 6 of the Punjab Recruitment of Ex-Serviceman Rules, 1982 apply.
