Section 21 in The M.P. Vishesh Sashastra Bal Niyam, 1973
21. Persons to be recruited.
- Subject to the orders of the State Government issued from time to time in this behalf, recruitment to all ranks of S.A.F. shall be made from persons who are :-(a)a citizen of India; or(b)a subject of Sikkim; or(c)a subject of Nepal; or(d)a subject of Bhutan; or(e)a Tibetan refugee who came over to India before the 1st January, 1962 with the intention of permanently settling in India.(f)a person of Indian origin who has migrated from Pakistan, Burma, Ceylon and East African countries of Kenya, Uganda and the United Republic of Tenzania (formerly Tanganyika and Zanzibar) with the intention of permanently settling in India :Provided that a candidate belonging to categories (c), (d), (e) and (f) shall be a person in whose favour a certificate of eligibility has been given by the State Government and if he belongs to category (1) the certificate of eligibility will be issued for a period of one year, after which such a certificate will be retained in service subject to his having acquired Indian Citizenship.
