Section 5 in The Assam State Electricity Board Engineering Service Regulations, 1973
5. Nationality and domicile.
- (i) No person shall be qualified for appointment to the service unless he is a citizen of India as defined in Articles 5 to 8 of the Constitution of India.(ii)A candidate in whose case a certificate of eligibility is necessary, may be admitted to an examination or interview conducted by the Board or any other recruiting authority on his furnishing proof that he has applied for a certificate and he may also be appointed provisionally subject to certificate being given to him by the competent authority.
