Section 9 in Punjab School Education Board (Employees Service) Regulation, 1988
9. Nationality, domicile and character of candidates appointed to the service.
(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.(2)A candidate in whose case a certificate of eligibility is necessary may be admitted to an examination or interview conducted by the Board, the Establishment Committee, the Senior Services Selection Committee or the Junior Service Selection Committee and he may also provisionally be appointed subject to the necessary certificate being given to him by the State Government.(3)No person shall be recruited to any post by direct appointment unless he produces a certificate of character from the principal academic officer of the University, college, school or institution last attended, if any, and similar certificate from two responsible persons, not being his relatives but who are well acquainted with him in his private life and are unconnected with his University, College, School or institution.
