Section 5 in The M.P. Civil Services (General Conditions of Services) Rules, 1961
5. Eligibility for appointment.
- A candidate for appointment to a service or post must be either-(a)a citizen of India; or(b)a subject of Sikkim; or(c)a person of Indian origin who has migrated from Pakistan with intention of permanently settling in India; or(d)a subject of Nepal or of a Portugese or French territory in India.Note 1. - The appointment of candidate in categories (c) and (d) above will be subject to the issue of a certificate of eligibility of the State Government in their favour. The certificate of eligibility in respect of a candidate belonging to category (c) above will be valid only for a period of one year from the date of his appointment beyond which he can be retained in service only if he has become a citizen of India. Certificate of eligibility will not, however, be necessary in the case of candidates belonging to any one of the following categories :-(i)persons who migrated to India from Pakistan before the 19th July, 1948 and have ordinarily been residing in India since then;(ii)persons who migrated to India from Pakistan after the 18th July, 1948 and have got themselves registered as citizens;(iii)non-citizen in categories (c) and (d) above who entered in service under the Government before the commencement of the Constitution, namely 26th January, 1950, and who have continued in such service since then.Note 2. - A candidate in whose case a certificate of eligibility is necessary may be appointed provisionally subject to necessary certificate being eventually issued in his favour by the State Government.
