Section 4 in The Haryana Home Guards and Defence Services (State Service Class II) Rules, 1975
4. Nationality domicile and character of candidates appointed to the service.
(1)No person shall be appointed to the service unless he is -(a)a citizen of India; or(b)a subject of Sikkim; or(c)a subject to Nepal; or(d)a subject of Bhutan; or(e)a Tibetan refugee who came over to India before the 1st January, 1962, with the intention of permanently settling in India; or(f)a person of Indian origin who has migrated from Pakistan, Burma, Ceylone and East African Countries of Kenya, Uganda and United Republic of Tanzania (formerly Tanayanyika and Zanzibar) with the intention of permanently settling in India :Provided that a person belonging to Category (c), (d), (e) or (f) shall be a person in whose favour a certificate of eligibility has been issued by the Government and if he belongs to category (f), the certificate of eligibility will be issued for a period of one year, after which such person will be retained in the service subject to his having acquired Indian citizenship.(2)A person in whose case a certificate of eligibility is necessary may be admitted to an examination or interview conducted by the Haryana Public Service Commission or any other recruiting authority, on his furnishing proof that he has applied for the certificate and he may also provisionally be appointed subject to the necessary certificate being issued to him by the Government.(3)No person shall be appointed to the Service by direct recruitment, unless he 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 other 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.
