(3)Eligibility for appointment. - (i) A candidate for appointment to service or post must be either-(a)a citizen of India; or(b)a subject to Sikkim; or(c)a person of Indian origin who has migrated from Pakistan with the intention of permanently settling in India; or(d)a subject of Nepal.(ii)The appointment of candidates in categories (c) and (d) referred to in sub-rule (i) shall be subject to the issue of a certificate of eligibility by the State Government in their favour. The certificate of eligibility in respect of a candidate belonging to the category (c) referred to the said sub-rule shall be valid only for a period of one year from the date of his appointment beyond which he can be retained in service only if he has become a citizen of India. Certificate of eligibility will not, however, be necessary in cases of candidates belonging to any one of the following categories :-(a)persons who migrated to India from Pakistan before the 19th July, 1948 and have ordinarily been residing in India since then;(b)persons who migrated to India from Pakistan after the 18th July, 1948 and have got themselves registered as citizens;(c)non-citizens mentioned in categories (c) and (d) referred to in clause (i) of sub-rule (3) who entered service under the Government or a local authority before the commencement of the Constitution of India and who have continued in such service since then.(iii)A candidate in whose case a certificate of eligibility is necessary may be appointed provisionally subject to the necessary certificate being eventually issued in his favour by the State Government.
