Section 24(b) in Punjab Apartment and Property Regulation Rules, 1995
(b)In case the application is for registration as an estate agent, the applicant should be Matriculate or should possess its equivalent qualifications and should not be less than eighteen years of age and should not be in the employment of the Government or a State under-taking or a local authority and should not have been dismissed from the service of a Government or a State Undertaking or a local authority.
