Section 4 in Haryana State Electricity Board (Workshop Organisation) Regulations, 1992
4. Nationality, Domicile and Character of Candidates Appointed to the Service.
(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 Tibetan refugee who came over to India before Ist January, 1962, with the intention of permanently settling in India, or(e)a person of India origin who has migrated from Pakistan, Burma, Shri Lanka, East African Countries of Kenya, Uganda, the United Republic of Tanzania (formerly Tanganyika 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) and (e) shall be a person in whose favour a certificate of eligibility, has been issued by the appropriate Government.(2)A person in whose case a certificate of eligibility is necessary, may be admitted to an examination or interview conducted by the Selection Committee or any other recruiting authority empowered by the Board in this regard on his furnishing proof that he has applied for the certificate but the "Offer of Appointment" may be issued only after the necessary eligibility certificate, has been issued to him by the appropriate Government.(3)No person shall appointed to be service by direct recruitment, unless he produces a certificate of character from 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 appointed to the service by direct recruitment whose character and antecedents on verification, debar him/her for appointment to be service.
