(iii)a subject of Nepal or Sikkim or of a Portuguese or French possession in India and if he comes under category (ii) or (iii) must be a person, in whose favour a certificate of eligibility has been given by the Government of India, or the Government of Punjab. A candidate in whose case such a certificate is necessary may, however, be admitted to an examination or interview conducted by the Punjab Police Service Commission or other recruiting authority on his furnishing proof that he has applied for the certificate and he may also be provisionally appointed, subject to the necessary certificate being eventually given to him by the Government. Provided that preference shall be given to a candidate with a Punjab domicile.
