Section 5 in The Punjab State Agricultural Marketing Board (Class III) Service Rules, 1989
5. Age and physical fitness.
(1)No person shall be recruited to the Service by direct appointment if he is less than eighteen years of age or is more than thirty years of age in the case of non-technical posts and thirty-three years of age in the case of technical posts on the first day of January of the year next preceding the last day of submission of application fixed by the Board or such other age as may be specified by the Government of Punjab for recruitment by direct appointment for services under it from time to time:Provided that the appointing authority may, with the prior approval of the Government, for reasons to be recorded, in writing; relax the upper age limit for a category or class of persons:Provided further that in case of candidates belonging to the Scheduled Castes, Scheduled Tribes and other Backward Classes the upper age limit shall be such as may be fixed by the Government of Punjab for recruitment by direct appointment to services under it from time to time.Note. - For age limits in case of recruitment of Ex-servicemen, the provisions of Rule 6 of the Punjab Recruitment of Ex-servicemen Rules, 1982, shall apply.(2)No person recruited to the Service by direct appointment shall be allowed to join the Service unless he, within the period to be specified by the appointing authority, has appeared for medical examination before the Civil Surgeon or Chief Medical Officer, and has been declared by the Civil Surgeon or the Chief Medical Officer to be physically fit for duties which he will have to perform as a member of the Service. The report of the Civil Surgeon or Chief Medical Officer shall be final:Provided further that a person appointed on purely temporary basis for a period not exceeding three months shall not be required to produce a medical certificate before joining the Service.
