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Union of India - Section

Section 6 in The Border Security Force, Combatised Assistant Sub-Inspector (Stenographer) and Head Constable (Ministerial) Recruitment Rules, 2013

6. Ineligibility of aliens.

- No person who is not a citizen of India shall, except with the prior permission of the Central Government in writing, be appointed under these rules:Provided that nothing contained in these rules shall apply for the appointment, enrolment or employment of a citizen of Nepal or Bhutan.