Section 7 in Uttaranchal Judicial Service Rules, 2005
7. Nationality.
- The candidate for direct recruitment to the post in the Service must be-(a)Citizen of India; or(b)A Tibetan refugee who came over to India before First January, 1962 with the intention of permanently settling in India;(c)A person of Indian origin who has migrated from Pakistan, Tanzania, Myanmar (formerly Burma), Sri Lanka (formerly Ceylon) or any of the East African countries of Kenya, Uganda and United Republic of Tanzania (formerly Tanganyika and Zanzibar) 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 further that a candidate belonging to category (b) will also be required to obtain a certificate of eligibility granted by the Deputy Inspector General of Police, Intelligence Branch, Uttaranchal :Provided also that if a candidate belongs to category (c) above, certificate of eligibility will be issued for a period of more than one year and retention of such a candidate in Service beyond a period of one year, shall be subject to his acquiring Indian Citizenship.Explanation.-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.
