Section 9(1) in Punjab School Education Board (Employees Service) Regulation, 1988
(1)No candidate shall be appointed to the service unless he is :-(a)a citizen of India; or(b)a citizen of Nepal; or(c)a subject of Bhutan; or(d)a Tibetan refugee who came over to India before the first day of January 1962, with the intention of permanently setting in India; or(e)a person of Indian origin who as migrated from Pakistan, Burma, Sri Lanka and East African countries of Kenya, Uganda, the United Republic of Tenzania (formerly Tanganuike and Zanzibar), Zambia, Malawi, Zaire, Ethiopia and Vietnam or any other country which may be specified in this behalf by the Government of India by a general or special order, with the intention of permanently settling 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 State Government in the Department of Home Affairs.
