Section 5(1) in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982
(1)Except in the case of a person recruited under sub-rule (1) of rule 8, no person shall be appointed to any post in a Service by direct recruitment if he is less than seventeen years or more than thirty years of age on the last date of receipt of applications for the posts:Provided that in the case of candidates belonging to Scheduled Castes and Backward Classes, the upper age limit shall be such as may be fixed by the Government from time to time for their appointment to Government service. :Provided further that for reckoning the date of birth, the date so entered in matriculation or higher secondary certificate of a person appointed to a post in a Service by direct recruitment shall be the exclusive proof of his age.
