Section 12 in The U.P. Board of Revenue Office, Class IV Service Rules, 1973
12. Nationality.
- A candidate for recruitment to a post or service under the State Government must be-(a)a citizen of India, or(b)a subject of Sikkim, or(c)a Tibetan refugee who came over to India before January 1, 1962, with the intention of permanently settling in India, or(d)a person of Indian origin who has migrated from Pakistan, Burma, Ceylon and East African countries of Kenya, Uganda, and the United Republic of Tanzania (formerly Tanganayika and Zanzibar) with the intention of permanently settling in India:Provided that a candidate belonging to category (c) or (d) above, shall be a person in whose favour, a certificate of eligibility has been issued by the State Government:Provided further that a candidate belonging to category (c) will also be required to produce certificate of the Deputy Inspector-General of Police, Intelligence Branch, Uttar Pradesh:Provided also that if a candidate belongs to category (d) above, no certificate of eligibility will be issued for a period of more than one year, and such a candidate may 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 'he same has neither been issued nor refused, may also be provisionally appointed, subject to the necessary certificate being obtained by him or is issued in his favour.
