Section 5 in Haryana State Agricultural Marketing Board Service Rules, 1974
5. Age.
- No person shall be appointed to the Service by direct recruitment unless he is not less than seventeen years and not more than [thirty years] [Substituted for the words 'twenty-seven years' vide Haryana Notification dated 11.7.1980.] of age, on or before the first day of January, next preceding the last day of submission of application to the Board.Provided that in the case of candidates belonging to the Scheduled Castes, Scheduled Tribes and Backward Classes, the upper age limit shall be such as may be fixed by the Government from time to time.[Provided further that in the case of candidates already in the service of the Board, the upper age limit shall be thirty-five years or such other upper age limit as the State Government may, from time to time, fix.] [Inserted vide Haryana Notification dated 11.7.1980.][Provided that in the case of persons already in the service of Haryana Government, the upper age limit shall be 35 years.] [Inserted vide Haryana Notification dated 20.3.1990.]
