Section 13 in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
13. Age.
- No person shall be appointed to the service of the Corporation by direct appointment if he is less than 18 years old or is more than 30 years (33 years for technical hands) of age on the date of appointment or unless he is within such range of minimum and maximum age as may be specifically fixed by the State Government from time to time.Provided that the condition of upper age limit may be relaxed upto 45 years in case of a person already in employment of the Punjab Govt., other State Governments or the Govt. of India and widows, divorced, deserted or destitute women;Provided further that the appointing authority may for reasons to be recorded in writing, relax the upper age limit for a category or class or persons;Provided further that in the case of candidates belonging to Schedule Castes, Backward Classes and Demobilised Armed forces personnel, the upper age limit shall be such as may be fixed by the State Government from time to time.
