Section 5(1) in Karnataka State Servants (Determination of Age) Act, 1974
(1)Subject to subsection (2), the State Government may, at any time, after an inquiry, alter the age and date of birth of a State servant as recorded or deemed to have been recorded in his service register or book or any other record of service:Provided that no such alteration shall be made if the age and date of birth of a State servant has been accepted and recorded or deemed to have been accepted and recorded in the service register or book or any other record of service in pursuance of a decree of a civil court obtained by the State servant [after he became such servant] [Inserted by Act 22 of 1977 w.e.f. 29.7.1977] against the State Government:Provided further that no such alteration shall be made without giving the State servant concerned a reasonable opportunity of being heard.
