Section 32 in Punjab State Veterinary Council Rules, 1997
32. Age. [(Section 42(2) and Section 65(2)(f)].
(1)No person shall be recruited to the Service by direct appointment if he is less than eighteen years of age or is more than thirty years of age on such date as may be specified by the Punjab Council while inviting applications or is within such limits of age as may be specifically specified by Punjab Government from time to time in respect of its employees of the corresponding category :Provided that the Punjab Council, may for reasons to be recorded in writing, relax the upper age limit for a 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 Punjab Government from time to time in respect of recruitment of the Service under it.(2)In the case of ex-servicemen, the upper age limit shall be such as has been specified in the Punjab Recruitment of Ex-servicemen Rules, 1982 as amended from time to time.(3)In the case of appointment on compassionate grounds on priority basis, the upper age limit shall be such as may be specifically fixed by the Government from time to time.
