Section 8(5) in West Bengal Municipal (Employees' Service) Rules, 2010
(5)The appointing authority may at any time for sufficient reasons and with the approval of the State Government, review the order fixing the year, month and date of birth of an employee and modify the same, provided that the year, month and date of birth shall not be modified to the disadvantage of the employee unless he has been given an opportunity of making any representation which he may wish to make against the proposed action.Note 1 : The declaration under sub-rule (1) shall be. in the following form :--Form for Declaration of AgeI.................having been selected for appointment in Municipal Service do hereby declare that I was born at..................(Birth Place) on.............................(date, month and year). I also annex herewith the following documents in support of the statement :(I).......................(II).....................(III).....................
