Section 5 in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
5. Age.
- No person shall be appointed to a non-hereditary office unless he has completed [eighteen years of age] [Substituted for the words 'twenty-five years of age' by G. O. Ms. No. 225, T. D. R. E. & 1., dated 16th July 2008.], but has not completed forty-five years of age on the first day of July of the year in which the selection for appointment is made and every person appointed to such office shall retire from such office on completing sixty years of age.
