Section 4(1) in Haryana Municipal Corporation Employees (Recruitment and Conditions) Service Rules, 1998
(1)No person shall be appointed to any post in the Service, unless he is, -(a)a citizen of India; or(b)a subject of Nepal; or(c)a subject of Bhutan; or(d)a person of Indian origin, who has migrated from Pakistan, Burma, Sri Lanka or any of the East African countries of Kenya, Uganda and United Republic of Tanzania (formerly Tanganyika and Zanzibar), Zambia, Malawi, Zaire and Ethiopia with intention of permanently settling in India:Provided that a candidate belonging to any of the categories (b), (c) or (d) shall be a person in whose favour a certificate of eligibility has been issued by the Government.
