Section 5(1) in Haryana Zila Parishad Primary Education Service Rules, 2003
(1)No person shall be appointed to the Service by direct recruitment unless he is, -(a)a citizen of India; or(b)a subject of Sikkim; or(c)a subject of Nepal; or(d)a subject of Bhutan; or(e)a Tibetan refugee who came over to India before the 1st January, 1962, with the intention of permanently settling in India; or(f)a person of Indian origin who has migrated from Pakistan with the intention of permanently settling in India :Provided that a candidate belonging to categories (c), (d), (e) and (f) shall be a person in whose favour a certificate of eligibility has been given by the competent authority, and if he belongs to category (f) the certificate of eligibility will be issued for a period of one year, after which such a candidate will be retained in Service subject to his having acquired Indian citizenship.
