Section 6 in The Punjab Municipal Corporation Services (Recruitment and Conditions of Service) Rules, 1978
6. Age on entry and Physical fitness.
(1)No person shall be appointed to a Service by direct recruitment if he is less than seventeen years or more than forty years of age on the last date of receipt of applications for the post fixed by the Selection Committee or the appointing authority, as the case may be :Provided that in the case of candidates belonging to the Scheduled Castes, Scheduled Tribes and other Backward Classes, the maximum age limit shall be such as may be fixed by the Government from time to time.(2)A person appointed to a Service by direct recruitment shall be required to produce certificate of physical fitness from the Civil Surgeon of the District before joining his service. Such a person shall before being examined make and sign a declaration in Form I appended to these rules and the Medical Officer shall examine him and furnish a certificate in form II appended to these rules :Provided that the aforesaid conditions shall not apply while filing up temporary vacancies of less than six months duration.
