Section 23(1) in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992
(1)In order to be eligible for direct recruitment to any grade or posts, a candidate must be.-(a) a citizen of India or (b) a subject of Nepal; or (c) a subject of Bhutan; or (d) a Tibetan refuge who came over to India before the 1st January, 1962, with the intention of permanently setting in India; or (e) a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka or the East Africa countries of Kenya, Uganda or the United Republic of Tanzania (formerly Tanganika and Zanzibar) with the intention of permanently settling in India;Provided that a candidate belonging to category (a) shall produce such proof of his nationality, as the Chairman may, from time to time require: Provided further that a candidate belonging to categories (b), (c) (d) & (e) shall be a person in whose favour a certificate of eligibility has been issued by the Government of India;Provided also that a candidate in whose case, the proof of nationality or a certificate of eligibility is necessary may be provisionally appointed, pending the production by him of the necessary proof or the issue of the necessary certificate in his favour by the Central Government as the case may be.
