Obtain a Domicile Certificate: Rajasthan

Eligibility

The certificate is issued to a person who has been residing in the State of Rajasthan for 10 years or more. Female residents of places outside Rajasthan, when married to persons entitled to the grant of Bonafide Certificates of Rajasthan shall be eligible for the issue of such certificates, whereas female residents of the State, when married to persons having their permanent home outside the State, shall be ineligible for the issue of such certificates. In case of minors, the certificate is issued on the basis of parents' certificates.

Procedure

The applicant shall submit an application for obtaining Bonafide/ Domicile Certificate in the prescribed format attached. The Bonafide/ Domicile Certificate shall be issued by the competent Revenue Officer (Sub Divisional Officer or Assistant Collector and Executive Magistrate (in special cases), in their respective Jurisdiction).

Necessary documents/papers

·         Affidavit by the applicant.

·         Photocopy of ration card.

·         Photocopy of Election Photo ID card (EPIC)/Electoral Roll.

·         Photocopy of educational qualification to verify the place of study.

·         Photocopy of the Birth Certificate.

·         Any other document related to property/rent receipt, etc.

·         Certificate by two responsible officers.

·         In case of rural areas, the report of the Patwari is required.