Section 4 in The Punjab State Warehousing Corporation Staff (Conditions of Service) Group C and Group D (Service) Regulations, 2002
4. Nationalities, domicile and character of persons appointed to Service.
(1)No person shall be appointed to the Service unless he is -(a)a citizen of India; or(b)a citizen of Nepal; or(c)a subject of Bhutan; or(d)a Tibetan refugee who came over to India before the 1st day of 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 and East African Countries of Kenya, Uganda and United Republic of Tanzania (formerly Tanganyika and Zanzibar), Zambia, Malawi, Zaire, Ethiopia and Vietnam with the intention of permanently settling in India :(1)Provided that a person belonging to any of the categories (b), (c), (d) and (e) shall be a person in whose favour a certificate of eligibility has been given by the State Government.(2)A person in whose case a certificate of eligibility is necessary may be admitted to an examination or interview conducted by the appointing authority on his furnishing proof that the has applied for the certificate but he shall not be appointed to the Service unless the necessary certificate is given to him by the State Government.(3)No person shall be recruited to the Service by direct appointment unless he produces, -(a)A certificate of character from Principal Academic Officer of the University, College, School or Institution last attended if any, and similar 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, Government of India or any State Institution.
