Section 30(1) in Punjab State Veterinary Council Rules, 1997
(1)No candidate shall be appointed to the Service unless he is, -(a)a citizen of India; or(b)a citizen of Nepal; or(c)a citizen of Bhutan; or(d)a Tibetan refugee who came over to India before first 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 and East African Countries of Kenya, Uganda and the United Republic of Tanzania (formerly Tanganyika and Zanzibar), Zambia, Malawi, 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 a certificate of eligibility has been given by the Government of Punjab in the Department of Home Affairs and Justice.
