Section 4(1) in Haryana Service of Engineers, Group A, Irrigation and Water Resource Department Act, 2010
(1)No person shall be appointed to the Service unless he is, -(a)a citizen of India; or[***] [Omitted '(b) a subject of Sikkim; or' by Haryana Act No. 3 of 2019, dated 17.1.2019.](c)a subject of Nepal; or(d)a subject, of Bhutan; or(e)a Tibetan refugee who came over to India before the 1st day of January, 1962, with the intention of permanently settling in India; or(f)a person of Indian origin who has migrated from Pakistan with the intention of permanently settling in India:Provided that a candidate belonging to any of the categories (c), (d), (e) or (f) shall be a person in whose favour a certificate of eligibility has been given by the competent authority and if he belongs to category (f), the certificate of eligibility will be issued for a period of one year, after which such a candidate will be retained in Service subject to his having acquired Indian citizenship.
