Section 11 in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
11. Nationality.
- A candidate for appointment to the service must be:-(a)a citizen of India, or(b)a Subject of Nepal, or(c)a subject of Bhutan, or(d)a Tibetan refugee who came over to India before the 1st January, 1962 with the intention of permanently settling in India, or(e)a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka and East African Countries of Kenya, Uganda and the United Republic of Tanzania (formerly Tanganyika and Zanzibar) Zambia, Malawi, Zaire and [Ethiopia with the intention of permanently settling in India:] [Corrected vide errata dated 18.4.2001.]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 [Government in the Deptt. of Home affairs and Justice after proper verification.] [Substituted for 'Government of India' Vide Notification No. F.7(2)/DOP/A-2/02 dated 17.2.2003.][Deleted.] [Deleted Vide Notification No. F.7(2) DOP/A-II/2002 dated 17.2.2003.]
