Section 6 in The Uttarakhand Co-operative Service Rules, 2016
6. Nationality.
- A candidate for direct recruitment to a post in the service must be.-(a)a citizen of India, or(b)a Tibetan refugee, who came over to India the 1st January, 1962, with a intention of permanently setting in India, or(c)a person of Indian origin, who has migrated from Pakistan, Burma, Sri Lanka or any East African Country of Kenya, Uganda and United Republic of Tanzania (formerly Tanganyika and Zanzibar) with an intention of permanently settling in India:Provided that a candidate belonging to category (b) or (c) above must be a person in whose favour a certificate of eligibility has been issued by the State Government:Provided further that a person belonging to category (b) will also be required to obtain a certificate of eligibility granted by the Deputy Inspector General of Police, Intelligencve Branch, Uttarakhand:Provided also that if a candidate belongs to category (c) above, no certificate of eligibility will be issued for a period of more than one year and the retention of such candidate in service beyond a period of one year shall be subject to his acquiring Indian citizenship.Note. - A candidate in whose case a certificate of eligibility is necessary but the same has neither been issued nor refused, may be admitted to an examination or interview and he/she may also be provisionally appointed subject to the necessary certificate being obtained by him/her or issued in his/her favour.
