Section 3 in Inspector of Motor Vehicles, Class II, in the Gujarat State Transport Department, Competitive Examination Rules, 2011
3. Eligibility.
(1)A candidate shall not be qualified for admission to the examination 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, Myanmar, Sri Lanka, East African countries of Kenya, Uganda, the United Republic of Tanzania, Zambia, Malawi, Zaire, Ethiopia and Vietnam, with the intention of permanently settling in India:Provided that candidates belong to categories (b), (c) and (d) shall be required to furnish a certificate of eligibility issued by the Government.(2)A candidate who is required to produce a certificate under sub-rule (1), may be allowed to appear at the Examination and if selected he may also be provisionally appointed, subject to the production of the same.
