Section 18 in The Maharashtra Electricity Regulatory Commission (Recruitment and Conditions of Service of Employees) Regulations, 2007
18.
The upper age limit for appointment to the posts by nomination on a regular basis shall be as prescribed in Appendix-B subject, however, to the provisions of Regulation 47;Provided that in case a higher age limit is applicable to certain categories of candidates for appointment by the State Government, then such higher limit would apply to such person;Provided further that the upper age limit shall not be applicable for appointment to the posts on deputation or on contract basis.
