Section 5A in Punjab Civil Services (General and Common Conditions of Service) Rules, 1994
5A. Increase in upper age limit.
- Notwithstanding anything contained in rule 5, on and with effect from the commencement of the Punjab Civil Services (General and Common Conditions of Service) Amendment Rules, 2010, where in any other Service rules, or in Government instructions, the upper age limit for appointment to any service or for any category or persons, if different from thirty five years, it shall be deemed to have been increased by two years.
