Section 6 in Punjab Home Guards and Civil Defence (Class II) Service Rules, 1988
6. Age.
- No person shall be recruited to the Service by direct appointment if he is less than eighteen years or is more than thirty years of age on the first day of January immediately preceding the last date fixed by the Commission for submission of applications or unless he is within such range of minimum and maximum age limits as may be specifically fixed by the Government of Punjab from time to time :Provided that the condition of upper age limit may be relaxed upto forty-five years in the case of a person already in the service of Government of India or of a State Government:Provided further that in the case of a candidate belonging to Scheduled Castes, Scheduled Tribes or other Backward Classes the upper age limit shall be such as may be fixed by the Government from time to time :Provided further that the appointing authority may for reasons to be recorded, in writing, relax the upper age limit for a category or class of persons.Note :- For age limits to the case of Ex-servicemen, the provisions of Rule 6 of the Punjab Recruitment of Ex-servicemen Rules, 1982 shall apply.
