(f) " qualified person" means a citizen of India who is ordinarily resident in India and who,-
(ii) has obtained, or has passed an examination which entitles him to obtain, a degree of a University or its equivalent qualification in any branch of engineering or technology or both. Explanation.- For the purposes of this Act, a qualified person who is resident in India shall be deemed to be ordinarily resident there unless--
(a) he is residing there only for the purposes of attending a course of education; or
(b) the circumstances of his residence there are otherwise such as to show that he is residing there for a temporary purpose only; or
(c) he, being a person who was born or domiciled in any country outside India, has been resident in India for less than two years. CHAP LIABILITY OF PERSONS TO RENDER NATIONAL SERVICE CHAPTER II LIABILITY OF PERSONS TO RENDER NATIONAL SERVICE