Section 7 in The Punjab State Warehousing Corporation Staff (Conditions of Service) Group C and Group D (Service) Regulations, 2002
7. Age.
(1)No person shall be recruited to the Service by direct appointment if he is less than eighteen years or is more than thirty years of age in the case of non-technical posts and thirty-three years in the case of technical posts on the 1st day of January of the year immediately proceding the last date fixed for submission of applications to the appointing authority or unless he is within such range of minimum and maximum age limits as may be specifically fixed by the State Government for appointment of persons to public services and posts in connection with the affairs of State of Punjab from time to time :Provided that the upper age limit may be relaxed upto forty-five years in the case of persons already in the employment of State Government, Union Government or the State Institution :Provided further that in the case of candidate belonging to Scheduled Castes and other Backward Classes, the upper age limits shall be such as may be fixed by the State Government for appointment of persons of these categories to public services and posts in connection with the affairs of the State of Punjab from time to time.(2)In the case of ex-servicemen, the upper age limit shall be such as has been prescribed in the Punjab Recruitment of Ex-Servicemen Rules, 1982, as amended from time to time.(3)In the case of appointment on compassionate ground on priority basis, the upper age limit shall be such as may be fixed by the State Government for appointment to public services and posts in connection with the affairs of the State of Punjab.(4)In the case of appointment of a War-hero, as defined in the Punjab Civil Services (General and Common Conditions of Service) Rules, 1994 and who has been discharged from defence services or para-military forces on account of disability suffered by him or his widow or dependent members of his family, the upper age limits shall be such as may be specifically fixed by the State Government for such persons for appointment to State Service or posts in connection with the affairs of the State of Punjab from time to time.
