Section 10 in The Punjab Homoeopathic Practitioners Regulations, 1974
10. Nationality, domicile and character of candidates appointed to service.
(1)No candidate shall be appointed to the Service unless he is -(a)a citizen of India, or(b)[-] [Omitted vide Legislative Supplement Part III dated 24.5.1979.](c)a subject of Nepal, or(d)a subject of Bhutan, or(e)a Tibetan refugee who came over to India before permanently settling in India, or(f)a person of Indian origin who has migrated form Pakistan, Burma, Ceylon and East African countries of Kenya, Uganda and the United Republic of Tanzania (formerly Tanganyika and Zanzibar) with the intention of permanently settling in India; provided that a candidate belonging to categories (c), (d), (e) and (f) shall be a person in whose favour a certificate of eligibility has been given by the Government of India 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.(2)A candidate in whose case a certificate of eligibility is necessary may be admitted to an examination or interview conducted by the Council or other recruiting authority of the Council and he may also provisionally be appointed subject to the necessary certificate being given to him by the Government of India.(3)No person shall be recruited to the Service by the 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 certificates from two responsible persons, not being his relatives who are well acquainted with him in his private life and are unconnected with his university, college, school or institution.(4)[ No person shall be allowed to join the service of the Council unless he produces a medical certificate of fitness issued by a competent authority, as may be prescribed by the State Government in his behalf, from time to time for its own employees of the same status.] [Added vide Legislative Supplement Part III dated 24.5.1979.]
