Section 33 in Assam Education Department Rules and Orders
33. The term permanent residents of Assam includes the natives of Assam and those domiciled therein. A person shall be deemed to have acquired a domicile in Assam if he fulfills the requirements of Rs. 307(2) of the Assam Executive manual which is reproduced below and if he or his parents can produce certificate to this effect from the District Officers as required by the aforesaid rule.
Rule 307(2) of the Assam Executive Manual-"It has been laid down as a working principle that in the absence of any special rule governing a particular case or class of cases a man who is not a native of the Province shall be deemed to be domiciled in the Province only when he has become the owner of a homestead (house and land) in the Province, has already lived in that homestead for ten years and intends to live in that homestead until he dies. The children of such a man will automatically be domicled in Assam unless and until they clearly show their intention of reverting to the country from which the family came.Where the above conditions are fulfilled, the Deputy Commissioner is authorised to give a certificate of domicile. If in any case, there is any doubt whether any applicant for appointment belongs to a family native of, or domiciled in Assam, a reference should be made to Government."
