Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1) in The Indian Foreign Service Branch 'B' Rules, 2017

(1)A candidate for appointment to the service must be a citizen of India or must belong to such categories of persons as may, from time to time, be notified in this behalf by the Central Government in the Department of Personnel and Training.