Section 5 in The Punjab Market Committees (Class IV) Service Rules, 1989
5. Age and physical fitness.
(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-five years of age on the first day of January of the year next preceding the last day of submission of applications fixed by the Committee or unless he is within such range of minimum and maximum age limits as may be specified by the Government from time to time :Provided that the appointing authority may, with the prior approval of the Board, for reasons to be recorded in writing, relax the upper age limit for a category or class of persons :Provided further that in case of candidates belonging to the Scheduled Castes and other Backward Classes, the upper age limit shall be such as may be fixed by the Government of Punjab from time to time.Note. - For age limits in case of recruitment of Ex-Servicemen the provisions of Rule 6 of the Punjab Recruitment of Ex-Servicemen Rules, 1982, shall apply.(2)(i)No person recruited to the Service by direct appointment shall be allowed to join the Service unless he, within the period to be specified by the appointing authority, has appeared for medical examination before the concerned Civil Surgeon or Chief Medical Officer, as the case may be, and has been declared by the Civil Surgeon or Chief Medical Officer, as the case may be, to be physically fit for duties which he will have to perform as member of the Service :Provided that a person appointed on purely temporary basis for a period not exceeding three months shall not be required to produce a medical certificate before joining the Service.(ii)The report of the Civil Surgeon or Chief Medical Officer in terms of clause (i) shall be final.
