Section 4 in The Punjab State Agricultural Marketing Board (Class III) Service Rules, 1989
4. Nationality, domicile and character of candidates appointed to Service.
(1)No candidate shall be appointed to the Service unless he is, -(a)a citizen of India;(b)a citizen of Nepal; or(c)a subject of Bhutan; or(d)a Tibetan refugee who came over to India before the 1st January, 1962, with the intention of permanently settling in India; or(e)a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka, Kenya, Uganda and the East African countries of Tanzania (formerly Tanganyike and Zanzibar), Zambia, Malawi, Zaire, Ethiopia and Vietnam with the intention of permanently settling in India:Provided that candidates belonging to any of the categories (b), (c), (d) and (e) shall be person in whose favour a certificate of eligibility has been issued by the Government of India in the Department of Home Affairs and Justice.(2)A candidate in whose case a certificate of eligibility is necessary may be admitted to an examination or interview conducted by the recruiting authority on his furnishing proof that he has applied for the certificate but he shall not be appointed to the service unless a certificate of eligibility is given to him by the Government of Punjab in the Department of Home Affairs and Justice.(3)No person shall be recruited to the Service by direct appointment unless -(i)he produces a certificate of character from the principal academic officer of the university, college, school or institute last attended, if any, and similar certificates from two 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; and(ii)an affidavit to the effect that he was never convicted for any criminal offence and that he was never dismissed or removed from service of any State Government, Government of India or any public sector undertaking; and(iii)his character and antecedents are found to be satisfactory by the District Magistrate concerned.
