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State of Andhra Pradesh - Section

Section 17 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987

17. Age.

- (I) No person shall be eligible for appointment to any post in Schedule-I by direct recruitment, if he has completed the age of 45 years, as on 1st July of the year,in which the appointment is made.
(II)The Commissioner may relax the upper age limit in favour of any person for being appointed to the posts specified in Schedule-I of these rules, in such manner as may appear to him just and equitable.