Section 32(1) in Punjab State Veterinary Council Rules, 1997
(1)No person shall be recruited to the Service by direct appointment if he is less than eighteen years of age or is more than thirty years of age on such date as may be specified by the Punjab Council while inviting applications or is within such limits of age as may be specifically specified by Punjab Government from time to time in respect of its employees of the corresponding category :Provided that the Punjab Council, may for reasons to be recorded in writing, relax the upper age limit for a category or class of persons;Provided further that in the case of candidates belonging to Scheduled Caste and other Backward Classes, the upper age limit shall be such as may be fixed by the Punjab Government from time to time in respect of recruitment of the Service under it.
