Section 11 in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997
11. Nationality.
- A candidate for recruitment to the establishment must be -(a)A citizen of India, or(b)A Tibetan refugee who came over to India before the 1st January 1972 with the intention of permanently settling in India, or(c)a person of Indian origin who has migrated from Pakistan, Burma, Srilanka and East African countries of Tanzania (formerly Tanganayika) and Zambia with the intention of permanently settling in India:Provided that a candidate belonging to category ^b) or (c) above must be a person in whose favour a certificate of eligibility has been issued by the State Government:Provided also that, if a candidate belongs to category (c) above, no certificate of eligibility will be issued for a period of more than one year and such a candidate can be retained in service after a period of one year only if he has acquired Indian citizenship.Note. - A candidate in whose case a certificate of eligibility is necessary but the same has neither been issued nor refused, may be admitted to an examination or interview and he may also be provisionally appointed subject to the necessary certificate being obtained by him or issued in his favour.
