Section 4 in Karnataka State Servants (Determination of Age) Act, 1974
4. Bar of alteration of age except under the Act.
- Notwithstanding anything contained in any law or any judgment, decree or order of any court or other authority, no alteration of the age or date of birth of a State servant as accepted and recorded or deemed to have been accepted and recorded in his service register or book or any other record of service under section 3 shall, in so far as it relates to his conditions of service as such State servant, be made except under section 5.
