Section 7 in The U.P. Higher Education (Group A) Service Rules, 1985
7. 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 before the 1st January, 1962 with the intention of permanently settling in India; or(c)a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka, or any of the East African countries or Kenya, Uganda and the United Republic of Tanzania (formerly Tangenyika and Zanzibar) with the 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 candidate belonging to Category (b) will also be required to obtain a certificate of eligibility granted by the Deputy Inspector General of Police, Intelligence Branch, Uttar Pradesh.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 a 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 may also be provisionally appointed subject to the necessary certificate being obtained by him or issued in his favour.[8. Academic qualifications. - (1) A candidate for direct recruitment to the post of Lecturer must possess the qualifications prescribed by the statutes of the various State Universities governed by the U.P. State Universities Act, 1973.(2)A candidate for direct recruitment to the post of Principal of Degree College must possess the qualifications prescribed by the statutes of the various State Universities governed by the U.P. State Universities Act, 1973.(3)A candidate for direct recruitment to the post of Principal of Postgraduate College must possess the qualifications prescribed by the statutes of the various State Universities governed by the U.P. State Universities Act, 1973.] [Substituted by Notification No. 836/70-5-2006-49-2004 Dated 20.3.2006 published in the U.P. Gazette Part I-Ka Dated 25.3.2006 (w.e.f. 25.3.2006).]
