Section 9 in The Rajasthan Municipal Service Rules, 1963
9. [ Nationality. [Substituted by Notification No. F. 10(1) LSG/56 Pt. dated 28-10-1970, Published in Rajasthan Gazette, Part IV-C dated 17-12-1970]
- A candidate for appointment to the service must be:-(a)a citizen of India, or(b)a subject of Sikkim, or(c)a subject of the State of Pondicherry, or(d)a person of Indian origin who has migrated from Pakistan with the intention of permanently settling in India :Provided that-(1)subject to the issue of a certificate of eligibility in his favour, a subject of Nepal or a Tibetan who came over to India before the 1st January, 1962, with the intention of permanently settling in India may also be appointed to any post in the service;(2)a candidate belonging to category (c) or (d) above must be a person in whose favour a certificate of eligibility has been given by the Government of India and if he belongs to category (d), the certificate of eligibility will be valid only for a period one year from the date of his appointment beyond which he can be retained in service only if he has become a citizen of India;(3)a candidate in whose case a certificate of eligibility is necessary, may be admitted to an examination or interview conducted by the Rajasthan Public Service Commission or other recruitment authority and he may also be provisionally appointed, subject to necessary certificate being given to him by the Government of India.]
