Section 5 in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982
5. Age on entry and physical fitness.
(1)Except in the case of a person recruited under sub-rule (1) of rule 8, no person shall be appointed to any post in a Service by direct recruitment if he is less than seventeen years or more than thirty years of age on the last date of receipt of applications for the posts:Provided that in the case of candidates belonging to Scheduled Castes and Backward Classes, the upper age limit shall be such as may be fixed by the Government from time to time for their appointment to Government service. :Provided further that for reckoning the date of birth, the date so entered in matriculation or higher secondary certificate of a person appointed to a post in a Service by direct recruitment shall be the exclusive proof of his age.(2)A person appointed to any post in a Service by direct recruitment shall be required to produce certificate of physical fitness from the Chief Medical Officer of the district concerned before joining the Service. Such person shall before being examined, make and sign a declaration in Form I and the Medical Officer shall examine him and furnish a certificate in From II, appended to these rules :Provided that the aforesaid condition shall not apply in the case of filling up temporary vacancies of less than six months' duration.
