Section 10 in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
10. Eligibility for appointments.
- No person shall be appointed to any post under the Corporation, unless he is -(a)a citizen of India, or(b)a subject 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 setting in India.or(e)a person of Indian origin who has migrated from Pakistan, Burma, Shri Lanka and East African Countries of Kenya, Uganda (formerly Tangannike and Zanzibar), Zambia, Malwi, Zaire; Ethiopia and Vietnam with the intention of permanently setling in India.Provided that a candidate belonging to categories (b), (c), (d) and (e) shall be a person in whose favour a certificate of eligibility has been issued by the Government of India.A candidate in whose case a certificate of eligibility is necessary may be admitted in an examination or an interview conducted by the Corporation or the other recruiting authority of the Corporation and he may also be provisionally appointed subject to the necessary certificate being given to him by the Government of India.
