Section 7 in Punjab Municipal Elections Office (State Service Class-III) Rules, 1978
7. Age.
(1)No personal shall be recruited to the Service by direct appointment if he is less than seventeen years or is more than twenty seven years of age on the date of appointment or such other date as may specifically be fixed by Government from time to time :Provided that the condition of upper age limit may be relaxed upto 45 years in the case of a person already in employment of the Punjab Government, any other State Government or the Government of India :Provided further that the appointing authority may, for reasons to be recorded in writing, relax the upper age limit for any 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 Government, from time to time.(2)In the case of Demobilised Armed Forces personnel, his age at the time of joint Military Service or training prior to Commission, a the case may be, shall not exceed the upper age limit prescribed for direct appointment to such posts.
