Section 7(4) in The Punjab State Warehousing Corporation Staff (Conditions of Service) Group C and Group D (Service) Regulations, 2002
(4)In the case of appointment of a War-hero, as defined in the Punjab Civil Services (General and Common Conditions of Service) Rules, 1994 and who has been discharged from defence services or para-military forces on account of disability suffered by him or his widow or dependent members of his family, the upper age limits shall be such as may be specifically fixed by the State Government for such persons for appointment to State Service or posts in connection with the affairs of the State of Punjab from time to time.
