- A candidate for appointment to the post must be-(a)a citizen of India; or(b)a Tibetan refugee who came over to India before January 1, 1962 with the intention of permanently settling in India; or(c)a person of Indian origin who has migrated from Pakistan, or any of the East African countries of Kenya, Uganda and the UnitedRepublic or Tanzania (formerly Tanganyika and Zanzibar) with the intention of permanently settling in India :Provided that a candidate belonging to category 'B' or 'C' above must be person in whose favour a certificate of eligibility has been issued by the State Government :Provided further that a candidate belonging to category 'B' has also obtained a certificate of eligibility granted by the Deputy Inspector-General of Police, Intelligence Branch, Uttar Pradesh.
