Section 8(1) in The Cochin Port Trust Employees (Recruitment, Seniority, and Promotion) Regulations, 2010
(1)In order to be eligible for direct recruitment to any grade or post, a candidate must be-(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 settling in India; or(e)A person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka or the East African countries of Kenya, Uganda, the united Republic of Tanzania, Zambia, Malawi, Zaire and Ethopia and Vietnam with the intention of permanently settling in India.Provided that a candidate belonging to category (a) shall produce such proof of his nationality as the Chairman may, from time to time require. Provided further 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;Provided also that a candidate in whose case the proof of nationality or a certificate of eligibility is necessary may be provisionally appointed, pending the production by him of the necessary certificate in his favour from the Central Government, as the case may be. In such cases the provisional appointment shall not exceed a period of one year.
