Section 8 in West Bengal Municipal (Employees' Service) Rules, 2010
8. Declaration of age, duties and functions of appointing authority
. (1) A candidate joining to the Municipal Service she at the time of, and for the purpose of entry into Municipal Services submit to the appointing authority a declaration of age in the form set out in Note 1 of this rule. The declaration so made shall be binding on the applicant and he will have no right to revise it subsequently for any reason whatsoever.(2)The candidate referred in sub rule (1) she produce evidence in support of his declaration. If the applicant has passed the Madhyamik or the School Final or the Higher Secondary examination, the certificate of having passed the examination, indicating the age, granted by the University or the Board holding the examination shall be produced. In any other case, he shall produce, except horoscope and affidavit, other reliable evidence of his age. Wherever possible, an extract from the register of birth maintained by the local authority, or the school leaving certificate, showing the date of the applicant's birth shall be produced.(3)The appointing authority shall consider the declaration made by the candidate under sub-rule (1) and the evidence produced in support thereof, and pass an order fixing the year, month and date of his birth.(4)Where the date of birth proposed to be fixed under sub-rule (3) is different from the year or the date of birth of the applicant recorded in the Madhyamik or School Final or Higher Secondary Examination Certificate or recorded in the register of birth maintained by any Local Body, or the school leaving certificate, the appointing authority shall submit the case with its recommendation to the Board of Councillors of the Local Body and thereupon final decision snail be taken with the approval of the State Government.(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).....................
