Section 12 in The Punjab Homoeopathic Practitioners Regulations, 1974
12. Age.
(1)Subject to the provisions contained in Para 2 of this regulation no person shall be recruited to the Service by direct appointment if he is less than seventeen years or more than twenty-seven years of age on such date as may be specified by the Council while inviting applications for such recruitment :Provided that the appointing authority may, for reasons to be recorded in writing, relax the upper age limit for a category or class of persons.(2)In the case of candidates belonging to Scheduled Castes, Scheduled Tribes and Backward Classes, the upper age limit shall be such as may be fixed by the Punjab Government from time to time in respect of recruitment to services under the Government.
