Section 10 in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
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 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 setting in India, or(f)a person of Indian origin, who has migrated from Pakistan with the intention of permanently settling in India;Provided that candidate belonging to categories (b), (c), (d), (e) & (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.
