Section 4 in Haryana Municipal Corporation Employees (Recruitment and Conditions) Service Rules, 1998
4. Nationality, domicile and character of candidates appointed to Service.
(1)No person shall be appointed to any post in the Service, unless he is, -(a)a citizen of India; or(b)a subject of Nepal; or(c)a subject of Bhutan; or(d)a person of Indian origin, who has migrated from Pakistan, Burma, Sri Lanka or any of the East African countries of Kenya, Uganda and United Republic of Tanzania (formerly Tanganyika and Zanzibar), Zambia, Malawi, Zaire and Ethiopia with intention of permanently settling in India:Provided that a candidate belonging to any of the categories (b), (c) or (d) shall be a person in whose favour a certificate of eligibility has been issued by the Government.(2)A person in whose case a certificate of eligibility is necessary may be admitted to an examination or interview conducted by the recruiting authority but the offer of appointment may be given only after the necessary eligibility certificate has been issued to him by the Government.(3)No person shall be appointed to any post in the Service by direct recruitment, 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 other 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.
