Section 12(1) in The Punjab Homoeopathic Practitioners Regulations, 1974
(1)Subject to the provisions contained in Para 2 of this regulation no person shall be recruited to the Service by direct appointment if he is less than seventeen years or more than twenty-seven years of age on such date as may be specified by the Council while inviting applications for such recruitment :Provided that the appointing authority may, for reasons to be recorded in writing, relax the upper age limit for a category or class of persons.
