Section 8 in U.P. Zila Panchayats Service Rules, 1970
8. Nationality.
- A candidate for recruitment to the service under a [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] must be-(a)a citizen of India; or(b)a subject of Sikkim: or(c)a Tibetan, who came to India before the first day of January, 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 the category (c) or (d) above must be a person in whose favour a certificate of eligibility has been issued by the Government of India ;Provided further that a candidate belonging to category (c) will also be required to obtain a certificate of eligibility granted by 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 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.
