Obtain a Domicile Certificate: Himachal Pradesh

Eligiblity

A Bonafide Himachali is a person who has a permanent home in Himachal Pradesh, as also a person who has been residing in Himachal Pradesh for a period not less than 15 years, or a person who has a permanent home in Himachal Pradesh but on account of his occupation is living outside Himachal Pradesh.

(As Per H.P. Govt. O.M. No. 12-7/73/SAD dated 18th Aug. 1972)

Status on Non-Himachali persons marrying a Himachali or vice-versa

The female residents of places outside Himachal Pradesh, when married to persons entitled to the grant of bonafide certificates of Himachal Pradesh, shall be eligible for the issue of such certificates, whereas female residents of Himachal Pradesh, when married to persons having their permanent home outside Himachal Pradesh, shall be ineligible for the issue of such certificates.

Provisions for the employees of the Himachal Government

Since the employees of Himachal Pradesh, whether permanent or temporary, are not automatically entitled to the issue of Bonafide certificates of Himachal Pradesh unless they satisfy the precise pre-requisites prescribed for the issue of the said certificates, their wives will be considered eligible only if their husbands fulfil the pre-requisites.

Concerned Department

The Bonafide Himachali Certificate shall be issued by the competent revenue officer (Tehsildar/ Sub Division Officer (Civil) of the area) in Form-G. Therefore, you may apply to the SDM (SDO-Civil ) or to the Tehsildar of your area.

Form to be filled

The application form is available at

Supporting Documents

The report/ inquiry of the Patwari/ certificates of the Pradhan Gram Panchayat/ Presedient M.C./ Executive Officer Municipal Corporation in accordance with H.P. Govt. Letter No. 12-7/73-SAD, dated 18 Aug. 1972. This can be attached with Form-F, or alternatively, the concerned Revenue Officer shall get this report/inquiry from the field officials, in which case no supporting documents are required.

Fee

No fee is charged for getting a Bonafide Himachali Certificate.

Procedure

The applicant shall submit an application for obtaining a bonafide/ domicile/ Himachali Certificate in Form-F. The bonafide/ domicile/ Himachali Certificate shall be issued by the competent revenue officer (Tehsildar/Sub Division Officer(Civil)of the area) in Form-G on the basis of the report/inquiry of the Patwari/ certificates of Pradhan Gram Panchayat/ Presedent M.C./ Executive Officer, Municipal Corporation, in accordance with H.P. Govt. Letter No. 12-7/73-SAD, dated 18 Aug. 1972.

Exception

In case any person is aggrieved at not being issued the certificate of Bonafide Himachali by the above-mentioned authorities, he can file an appeal with the Deputy Commissioner concerned and the decision of the Deputy Commissioner on such an appeal shall be final.

(As per H.P. Govt. Deptt. Of personnel O.M. No. 8-82/71-DP(Appt II) dated 17th Sept. 1983)

Time Limit

The certificate is delivered with no delay after the concerned authority is satisfied with the documents submitted by the applicant. However, no time limit has been fixed. Under normal circumstances, this certificate is issued within 15 days' time.