Nationality A candidate for recruitment to the establishment must be:(a)a citizen of India, or(b)a Tibetan refugee who came over to India before the 1st January, 1972, with theintention of permanently settling in India, or(c)a person of Indian origin who has migrated from Pakistan, Burma, Ceylon and East AfricanCountries of Tanzania (formerly Tanganayika and Zanzibar) with the intention of permanentlysettling in India;Provided that a candidate belonging to category (b) or (c) above must be a person in whosefavour a certificate of eligibility has been issued by the State Government.Provided further that a Candidate belonging to category (b) will also be required to obtain acertificate of eligibility granted by the Deputy Inspector General of Police, Intelligence Branch,Uttar Pradesh.Provided also that if a candidate belongs to category (c) above, no certificate of eligibility will beissued for a period of more than one year and such a candidate can be retained in service after aperiod of one year only if he has acquired Indian citizenship.Note A Candidate in whose case a certificate of eligibility is necessary but the same has neitherbeen issued nor refused, may be admitted to an examination or interview and he may also beprovisionally appointed subject to the necessary certificate being obtained by him or issued in his
