Section 4(1) in The Punjab State Agricultural Marketing Board (Class III) Service Rules, 1989
(1)No candidate shall be appointed to the Service unless he is, -(a)a citizen of India;(b)a citizen 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, Kenya, Uganda and the East African countries of Tanzania (formerly Tanganyike and Zanzibar), Zambia, Malawi, Zaire, Ethiopia and Vietnam with the intention of permanently settling in India:Provided that candidates belonging to any of the categories (b), (c), (d) and (e) shall be person in whose favour a certificate of eligibility has been issued by the Government of India in the Department of Home Affairs and Justice.
