Section 8 in The U.P. State Electricity Board Services of Engineers Regulations, 1970
8. Nationality.
- A candidate for direct recruitment as Trainee Engineer must be-(a)a citizen of India, or(b)a subject of Sikkim, or(c)a Tibetan refugee who came over to India before January 1, 1962, with the intention of permanently settling in India, or(d)a person of Indian origin who has migrated from Pakistan, Burma, Ceylon and East African countries of Kenya, Uganda and the United Republic of Tanzania (formerly Tanganayika and Zanzibar) with the intention of permanently settling in India :Provided that a candidate belonging to category (c) or (d) above shall be a person in whose favour a certificate of eligibility has been issued by the State Government :Provided also that a candidate belonging to category (c) will also be required to obtain a certificate of eligibility granted by the Deputy Inspector General of Police, Intelligence Branch, Uttar Pradesh :Provided further that a candidate belonging to category (d) above shall not be retained in service beyond the period of certificate of eligibility unless he has acquired Indian citizenship.
