Section 5 in The Punjab Home Guards and Civil Defence (Field) Class III Service Rules, 1983
5. Nationality, domicile and character of candidates appointed to Service.
(1)No person shall be appointed to any post in the Service, unless he is -(a)a citizen of India ; or(b)a citizen of Nepal; or(c)a subject of Bhutan; or(d)a Tibetan refugee who came over to India before the 1st January, 1962, with the intention of permanently settling in India;(e)a person of Indian origin, who has migrated from Pakistan, Burma, Sri Lanka and East African countries of Kenya, Uganda and the United Republic of Tanzania (formerly Tenganyika and Zanzibar), Zambia, Malwai, Zaire, Ethiopia and Vietnam with the intention of permanently settling in India:Provided that a candidate belonging to categories (b), (c), (d) and (e) shall be a person in whose favour of a certificate of eligibility has been issued by the Government of India.(2)A candidate in whose case a certificate of eligibility is necessary, may be admitted to an examination or interview conducted by the Board and he may also provisionally be appointed subject to the necessary certificate being given to him by the Government of India.(3)No person shall be appointed to the Service by direct appointment, unless he -(a)produces a certificate of character from the principal academic officer of the university, college, school or institution last attended, if any; and similar certificate from two responsible persons, not being his relatives who are well acquainted with him in his private life and are unconnected with his university, college, school or institution;(b)produces an affidavit to the effect that he was never convicted for any criminal offence and that he was never dismissed or removed from service of any State Government or Government of India or any public sector undertaking; and(c)produces a medical fitness certificate, as required, vide rule 3.1 of the Punjab Civil Service Rules, Volume-I, Part-I.
