Obtain
a Domicile Certificate: Uttar Pradesh
The
G.O. No. 157/3-2003-77(11)/83, dated 18-2-2003, issued by the Government of
Uttar Pradesh (U.P.), has laid down the following procedure for the issuing of
Domicile Certificates by the competent authority :
- Domicile
Certificate shall be issued only for getting admission in educational
institute or for employment.
- The District
Magistrate or any Addl. District Magistrate/ SDM authorised by the DM
shall be the competent officer to issue Domicile Certificates.
- A Domicile
Certificate in the state of Uttar Pradesh is issued to a person whose
parents are permanent residents of the district, or to a person who has
been residing in the district for a period of not less than 3 years.
- A person who is
in the Government Service or in the Non-Government Service, and whose job
is transferable, shall get some relaxation in the laws. He/she can submit
a copy of any of the following documents:
a. Certificate from
Employer/ Chairman, Gram Panchayat/ Chairman, Nagar Panchayat
b. Ration Card
c. Driving License
d. Passport
e. Voter ID Card
f. PAN (Income Tax)
g. House Tax / Water Tax
h. Electricity Bill
1.
2.
3.
4.
- The applicant
has to apply for Domicile Certificate in Form-1 in duplicate. He/she
should submit two photographs along with the application. One photograph
will be pasted on the certificate, and the second will be kept for
Government records.
- The applicant
has to submit verification letter in the prescribed format from any one of
the following :-
a. Gazetted Officer
b. Member of Parliament
(MP)
c. Member of legislative
Assembly (MLA)
d. Chairman, Zila
Panchayat
e. Chairman, Nagar
Panchayat
f. Branch Manager,
Nationalised Bank
1.
2.
3.
4.
5.
6.
7. Domicile Certificate
shall be issued to the applicant within one month, provided all the formalities
are in order.
Fee
No
fee is charged for getting a Domicile Certificate.
Domicile Certificate Form
