Section 4 in Haryana Nurses Registration Council Staff Regulations, 2000
4. Nationality, domicile and Character of Candidates appointed to the Service, [Section 12]
(1)No person shall be appointed to any post in the service, unless he is, -(a)a citizen of India; or(b)a subject of Nepal; or(c)a subject of Bhutan; or(d)a Tibetian refugee who came over to India before the 1st January, 1962 with the intention of permanently settling in India; or(e)a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka and East African Countries or Kenya, Uganda, the United Republic of Tanzania (formerly Tenganyika and Zanzibar), Zambia, Malawi, Zaire and Ethiopia with the intention of permanently settling in India :Provided that a person belonging to any of the categories (b), (c), (d) or (e) shall be a person in whose favour a certificate of eligibility has been issued by the Government;(2)A person in whose case a certificate of eligibility is necessary may be admitted to an examination or interview conducted by the Council but the offer of appointment may be given only after the necessary eligibility certificate has been issued to him by the Government.(3)No person shall be appointed to any Post in the Service by direct appointment, 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 certificates 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.(4)No person shall be allowed to enter the Service unless he produces a medical certificate of fitness issued by a Civil Surgeon or a Senior Medical Officer or a Medical Officer of equivalent status.
