Obtain a Domicile Certificate: Uttarakhand

Eligibility

·         Any person who is a resident of India and a bonafide resident of the State, is eligible to avail the service. Persons having a permanent home in the State will be eligible for it. In this category, the residents of the state, who have been residing in the State for at least 15 years, or who are having a permanent home in the State, but are presently residing outside the State for earning a living, will also be considered. A permanent home means that the person is living ancestrally/ having an ancestral house in the State.

·         Any person who fulfils the conditions amended by the Government through Government orders time to time.

Concerned Authority

The Sub Divisional Magistrate of the concerned area

Procedure

The applicant should put up his/her application in the prescribed proforma to the concerning Lekhpal / Tehsildar and obtain a receipt of the same. The applicant can collect his/her certificate from the office of the Sub Divisional Magistrate on a date given by the Lekhpal/Tehsildar.

Necessary documents/papers

·         Copy of Parivar Register, certified by the Gram Pradhan or the certificate of Ward Member

·         High school, intermediate and higher educational certificates

·         Duly filled application form in the prescribed proforma

Fee

Nil

Forms

Form prescribed by the Government. As on date, the form is not available online.