Section 30 in Punjab State Veterinary Council Rules, 1997
30. Nationality, domicile and character of candidates appointed to the Service. [(Section 42(2) and Section 65(2)(f)(o)].
(1)No candidate shall be appointed to the Service unless he is, -(a)a citizen of India; or(b)a citizen of Nepal; or(c)a citizen of Bhutan; or(d)a Tibetan refugee who came over to India before first January, 1962 with the intention of permanently setting 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, Ethiopia and Vietnam with the intention of permanently settling in India :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 given by the Government of Punjab in the Department of Home Affairs and Justice.(2)A candidate in whose case a certificate of eligibility is necessary may be admitted to an examination or interview conducted by the Punjab Council and he may also provisionally be appointed subject to the necessary certificate being given to him by the Department of Home Affairs and Justice.(3)No person shall be recruited to the Service by direct appointment unless he produces, -(a)a certificate of character from the principal academic officer of the University, college, school or the institution last attended if any, and certificates from two 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; and(b)an affidavit to the effect, that he was never convicted for any criminal offence involving moral turpitude and that he was never dismissed or removed from Service of any State Government or of Government of India or of any Public Sector Undertaking.
