Section 8 in The Chhattisgarh Municipal Service (Executive) Rules, 1973
8. Eligibility for appointment.
(1)A candidate for appointment to the service or post shall be either :-(a)a citizen of India; or(b)a subject of Sikkim; or(c)a person of Indian origin who has migrated from Pakistan with the intention of permanently settling in India; or(d)a subject of Nepal.(2)The appointment of candidates mentioned in categories (c) and (d) referred to in sub-rule (1) shall be subject to the issue of a certificate of eligibility by the State Government in their favour. The certificate of eligibility in respect of a candidate belonging to the category (c) referred to in the said sub-rule shall be valid only for a period of one year from the date of his appointment beyond which he can be retained in service only if he has become a citizen of India. Certificates of eligibility will not, however, be necessary in case of candidates belonging to any one of the following categories :-(i)Persons who migrated to India from Pakistan before the 19th July, 1948 and have ordinarily been residing in India since then;(ii)Persons who migrated to India from Pakistan after the 18th July, 1948 and have got themselves registered as citizens;(iii)non-citizens mentioned in categories (c) and (d) referred to in sub-rule (1) who entered service under the Government or a Local authority before the commencement of the Constitution of India and who have continued in such service since then.(3)A candidate in whose case a certificate of eligibility is necessary may be appointed provisionally subject to the necessary certificate being eventually issued in favour by the State Government.
