These rules may be called the Citizenship Rules, 2009.

(2) They shall come into force on the date of their publication in the Official Gazette.

In these rules, unless the context otherwise requires,

(a) Collector means the officer-in-charge of the revenue administration of a district and includes a Deputy Commissioner or District Magistrate, wherever so functioning;

(b) Form means a Form appended to Schedule I to these rules;

(c) Schedule means a Schedule annexed to these rules;

(d) section means a section of the Citizenship Act, 1955 (57 of 1955).

APPLICATION FOR CITIZENSHIP

A person may submit an application for registration of birth of his minor child born outside India in terms of sub-section (1) of Section 4 in Form I to the Indian consulate in the country, where such child was born, together with a declaration that the child does not hold the passport of any other country.

An application from a person of Indian origin for registration as a citizen of India under clause (a) of sub-section (1) of Section 5 shall not be entertained unless

(a) the application is made in Form II;

(b) he gives an undertaking in writing that he shall renounce the citizenship of his country in the event of his application being sanctioned;

(c) he is ordinarily resident in India for a period of at least seven years on the date of making application; and

(d) he makes the oath of allegiance as specified in the Second Schedule to the Citizenship Act, 1955.

(1) An application from a person, who is married to a citizen of India, for registration as a citizen of India under clause (c) of sub-section (1) of Section 5 shall not be entertained unless

(a) the application is made in Form III;

(b) he gives an undertaking in writing that he shall renounce the citizenship of his country in the event of his application being sanctioned;

(c) on the date of making the application he,

(i) has been ordinarily a resident of India; or

(ii) has been in the service of the Government of India;

at least for a period of seven years; and

(d) he makes the oath of allegiance as specified in the Second Schedule to the Citizenship Act, 1955.

Explanation. In computing the period of seven years, any broken period of residence and service under sub-clauses (i) and (ii) of clause (c) shall be included in the period specified therein.

(2) The Central Government may, in consideration of the special circumstances, exempt, any foreign national married to such an Indian citizen who is in the service of the Government in India, from the operation of clause (c) of sub-rule (1).

(3) The Central Government may, in consideration of the special circumstances, exempt, any foreign national who has been married to an Indian citizen for not less than seven years and who has visited India at least once in a year during any seven years out of nine years, from the operation of clause (c) of sub-rule (1).

An application for registration as a citizen of India under clause (d) of sub-section (1) of Section 5, for a minor child of a person who is a citizen of India, shall not be entertained unless

(a) the application is made in Form IV; and

(b) the parent of such minor child declares that he is the legal guardian of the child.

An application from a person for registration as citizen of India under clause (e) of sub-section (1) of Section 5 shall not be entertained unless

(a) the application is made in Form V;

(b) he gives an undertaking in writing that he shall renounce the citizenship of his country in the event of his application being sanctioned; and

(c) he makes the oath of allegiance as specified in the Second Schedule to the Citizenship Act, 1955.

An application from a person for registration as a citizen of India under clause (f) of sub-section (1) of Section 5 shall not be entertained unless

(a) the application is made in Form VI;

(b) he gives an undertaking that he shall renounce the citizenship of his country in the event of his application being sanctioned;

2[(c) he is ordinarily resident in India for a period of at least twelve months on the date of making application; and;]

(d) he makes the oath of allegiance as specified in the Second Schedule to the Citizenship Act, 1955.

3[Provided that the period of twelve months referred to in clause (c) may, under special circumstances, be relaxed by the Central Government under sub-section (1-A) of Section 5 of the Citizenship Act, 1955.]

An application from a person registered as an 4[Overseas Citizen of India cardholder], for registration as a citizen of India under clause (g) of sub-section (1) of Section 5, shall not be entertained unless

(a) the application is made in Form VII;

(b) he gives an undertaking in writing that he shall renounce the citizenship of his country in the event of his application being sanctioned;

5[(c) he has been an Overseas Citizen of India cardholder for a period of at least five years and is ordinarily resident in India for a period of twelve months on the date of making application; and]

(d) he makes the oath of allegiance as specified in the Second Schedule to the Citizenship Act, 1955:

6[Provided that the period of twelve months referred to in clause (c) may, under special circumstances, be relaxed by the Central Government under sub-section (1-A) of Section 5 of the Citizenship Act, 1955.]

An application from a person for naturalisation as a citizen of India under sub-section (1) of Section 6 shall not be entertained unless

(a) the application is made in Form VIII;

(b) he gives an undertaking in writing that he shall renounce the citizenship of his country in the event of his application being sanctioned; and

(c) the application is accompanied with

(i) a duly stamped affidavit verifying the correctness of the statements made in the application along with two affidavits from Indian citizens testifying the character of the applicant; and

(ii) a certificate depicting that the applicant has adequate knowledge of one of the languages specified in the Eighth Schedule to the Constitution of India.

Explanation 1. The applicant shall be considered to have adequate knowledge of the concerned language if he can speak or read or write that language.

Explanation 2. The certificate may either be issued by a recognised educational institution or a recognised public organization or from two persons of the locality or district of the applicant who are citizens of India.

(1) An application for registration under Section 5 or naturalisation under Section 6 shall be made to the Collector within whose jurisdiction the applicant is ordinarily resident.

(2) On the receipt of the application, the Collector shall issue an acknowledgment in Form IX.

(3) On being satisfied about the correctness of the particulars of application and before forwarding the application to the State Government or the Union territory Administration, as the case may be, the Collector shall administer to the applicant, who has applied for grant of citizenship by registration, the oath of allegiance as specified in the Second Schedule to the Citizenship Act, 1955:

7[Provided that in respect of an application submitted by any person belonging to minority community in Afghanistan, Bangladesh and Pakistan (namely, Hindus, Sikhs, Buddhists, Jains, Parsis and Christians), in the absence of the Collector, an officer not below the rank of the Sub-Divisional Magistrate authorised in writing by the Collector, may administer to the applicant the oath of allegiance.]

ISSUE OF CERTIFICATE OF CITIZENSHIP AND MAINTENANCE OF REGISTERS

(1) The Collector shall forward every application received by him under clauses (a), (c), (d), (e), (f) and (g) of sub-section (1) of Section 5 or sub-section (1) of Section 6 to the State Government or the Union territory Administration, as the case may be, within a period of sixty days from the date of its receipt, along with a report as to whether the applicant

(a) satisfies all the conditions laid down in the relevant clauses of Section 5 or Section 6;

(b) has an intention to make India his permanent home;

(c) has signed the oath of allegiance as specified in the Second Schedule to the Citizenship Act, 1955; and

(d) is of good character and is a fit and proper person to be registered or naturalised, as the case may be, as a citizen of India.

(2) The State Government or the Union territory Administration, as the case may be, shall forward the application along with its recommendation and the report of the Collector, to the Central Government within a period of thirty days from the date of receipt of the report of the Collector under sub-rule (1):

Provided that if for sufficient reasons, the Collector or the State Government or the Union territory Administration, as the case may be, is unable to forward the application within the period specified in sub-rule (1) or sub-rule (2), the same may be forwarded to the State Government or the Union territory Administration or the Central Government, as the case may be, after the expiry of the period so specified but not exceeding ninety days along with the reasons for delay.

(3) All the applications pending with the Collector or the State Government or the Union Territory Administration, as the case may be, on the date of commencement of these rules shall be dealt with in the manner specified in sub-rules (1) and (2).

(4) If the application is not forwarded by the Collector or the State Government or the Union territory Administration, as the case may be, to the Central Government within a period of ninety days from the date of receipt of the application, the applicant may represent to the Central Government in the Ministry of Home Affairs by enclosing a copy of the acknowledgement issued by the Collector.

(5) The Central Government on receipt of the representation under sub-rule (4), may take up the matter with the State Government or the Union territory Administration, as the case may be, to expedite its recommendation on the application for grant of citizenship.

The Central Government may,

(a) on receipt of the applications from the State Government or the Union territory Administration, as the case may be, complete in all respects; and

(b) on being satisfied after making such inquiry as it considers necessary for ascertaining the suitability of the applicant,

that he is a fit and proper person to be registered or naturalised, as the case may be, grant him the citizenship of India.

(1) Every person who is registered as a citizen of India under clauses (a), (c), (d), (e) or (f) of sub-section (1) of Section 5 shall be issued a certificate of registration in Form X signed by an officer not below the rank of Under Secretary to the Government of India.

(2) Every person who is registered as a citizen of India under clause (g) of sub-section (1) of Section 5 shall be issued a certificate of registration in Form XI signed by an officer not below the rank of Under Secretary to the Government of India.

(3) A copy of the certificate of registration issued under this rule, shall be preserved for the purposes of record by the issuing authority.

(1) Every person who by naturalisation is made a citizen of India under sub-section (1) of Section 6 shall be issued a certificate of naturalisation in Form XII signed by an officer not below the rank of Under Secretary to the Government of India.

(2) A copy of the certificate of naturalisation issued under this rule, shall be preserved for the purposes of record by the issuing authority.

(1) The oath of allegiance, under sub-section (2) of Section 6 by a person to whom the certificate of naturalisation is granted, shall be subscribed in Form XII and the oath of allegiance so subscribed shall be endorsed on the certificate of naturalisation to which it relates.

(2) The oath of allegiance under sub-rule (1) shall be subscribed within a period of three months from the date of grant of certificate of naturalisation to which it relates, or within such extended period as the authority granting the certificate may permit, and in case the oath is not taken within the said period, the certificate shall be of no effect:

Provided that no permission shall be given under this sub-rule unless a statement to that effect is endorsed on the certificate and signed by the officer authorised under Rule 15 to sign the certificate of naturalisation.

(3) The oath of allegiance required under sub-rule (1) shall be registered by such person and in such place as the authority granting the certificate may direct.

(4) When the oath of allegiance is registered in accordance with any direction given under sub-rule (3), the authority, which registers it shall cause a copy of the oath and the certificate of naturalisation to which it relates to be sent to the Secretary to the Government of India in the Ministry of Home Affairs.

The Central Government shall maintain a register containing the names and other details of the persons registered or naturalised as citizen of India

(a) under clauses (a), (e) and (f) of sub-section (1) of Section 5, in Form XIII;

(b) under clause (c) of sub-section (1) of Section 5, in Form XIV;

(c) under clause (d) of sub-section (1) of Section 5, in Form XV;

(d) under clause (g) of sub-section (1) of Section 5 in Form XVI; and

(e) under sub-section (1) of Section 6 in Form XVII.

(1) Every entry made in the register maintained under Rule 17 shall be numbered consecutively and each entry shall relate to one person only.

(2) Every entry made in the register maintained under Rule 17 shall be authenticated by the officer authorised to issue the certificate after a person is registered or as the case may be, naturalised as a citizen of India.

(3) The register, all applications and papers connected therewith shall be preserved as permanent record.

PROVISIONS AS TO CITIZENSHIP OF INDIA FOR PERSONS COVERED BY ASSAM ACCORD

(1) The Central Government may, for the purposes of sub-section (3) of Section 6-A, appoint an officer not below the rank of Additional District Magistrate as the registering authority for every district of the State of Assam.

(2) An application for registration under sub-section (3) of Section 6-A shall be made in Form XVIII; by the person to the registering authority for the district in which he is ordinarily resident, within a period of thirty days from the date of his detection or identification as a foreigner or, as the case may be, within a period of thirty days of the appointment of the registering authority in the district.

(3) The registering authority shall, after entering the particulars of the application in a register in Form XIX, return a copy of the application under his seal to the applicant.

(4) One copy of every application received during a quarter shall be sent by the registering authority to the Central Government and the State Government of Assam along with a quarterly return in Form XX.

(5) The registering authority may, and for the reasons to be recorded in writing, extend the period specified in sub-rule (2) for a period not exceeding sixty days.

Where, in case of a person seeking registration under sub-section (3) of Section 6-A,

(a) any question arises as to whether such person fulfils any requirement contained in the said sub-section; or

(b) the opinion of the Tribunal constituted under the Foreigners (Tribunals) Order, 1964 in relation to such person does not contain a finding with respect to any requirement contained in the said sub-section other than the question that he is a foreigner,

then, the registering authority shall, within a period of fifteen days of the receipt of the application under sub-rule (2) of Rule 19, make a fresh reference to the Tribunal in this regard.

The Tribunal constituted under the Foreigners (Tribunals) Order, 1964 having jurisdiction over a district or part thereof in the State of Assam shall have jurisdiction to decide references, received from the registering authority of that district or part thereof in relation to all references made under sub-section (3) of Section 6-A.

The declaration under sub-section (6) of Section 6-A shall be made in Form XXI to the District Magistrate of the area within whose jurisdiction such person is ordinarily resident.

RENUNCIATION AND DEPRIVATION OF CITIZENSHIP OF INDIA

8[(1) A declaration of renunciation of citizenship of India under sub-section (1) of Section 8 shall be made by a citizen of India in Form XXII.

(2) On receipt of the declaration of renunciation of citizenship of India under sub-rule (1), an acknowledgement in Form XXIII shall be issued by the concerned Authority referred to in Rule 38, to the declarant.

(3) On being satisfied about the correctness of the particulars of the declaration made under sub-rule (1), the declaration shall be registered by the concerned Authority referred to in sub-rule (2) and a Certificate of Renunciation of Indian citizenship in Form XXIV shall be issued by him to the declarant.

(4) The concerned Authority referred to in sub-rule (2) shall maintain a register in Form XXIV-A containing the details of declarants whose declaration of renunciation of citizenship are registered under this rule.]

(1) A declaration of intention to resume citizenship under the proviso to sub-section (2) of Section 8 shall be made in Form XXV, within a period of one year of attaining the full age and the oath of allegiance as specified in the Second Schedule to the Citizenship Act shall be subscribed and duly attested.

(2) Every such declaration shall be registered in the Ministry of Home Affairs, Government of India.

(3) No such declaration shall be registered unless the declarant has taken the oath of allegiance given at the end of the form.

(4) Every person who makes such declaration shall be issued a certificate of resumption of citizenship of India in Form XXVI, signed by an officer not below the rank of Under Secretary to the Government of India, and where such a certificate is issued, a copy thereof shall be preserved for the purpose of record by the issuing authority.

(5) The Central Government in the Ministry of Home Affairs shall maintain a register in Form XXVII containing the names of persons whose declaration of resumption of Citizenship of India are registered under this rule.

(1) When it is decided to make an order under Section 10 depriving a person of his citizenship of India, a notice under sub-section (4) of that section shall be given

(a) in a case where the person's whereabouts is known, by causing the notice to be delivered to him personally or by sending it to him by post; or

(b) in a case where the person's whereabouts is not known, by sending it to his last known address.

(2) On receipt of the notice under sub-rule (1), the effected person may make an application for referring his case to a Committee of Inquiry under sub-section (5) of Section 10,

(a) if that person is in India at the time when the notice is given to him, within a period of three months from the date of the notice; or

(b) in any other case, within such time being not less than three months from the date of the notice, as the Central Government may specify in the notice:

Provided that the Central Government may, in special circumstances and for reasons to be recorded in writing, extend the period within which the application under this rule may be made.

(3) On receipt of the application under sub-rule (2), the Central Government shall refer the case to the Committee of Inquiry for its decision.

A Committee of Inquiry appointed under Section 10 shall, while holding the inquiry under sub-section (6) of that section, follow the procedure laid down in Schedule II.

Every order made under Section 10, depriving a person of the citizenship of India, shall be published in the Official Gazette.

(1) Where an order has been made depriving a person registered or naturalised in India of his citizenship of India, the person so deprived or any other person in possession of the certificate of registration or naturalisation shall, when required by notice in writing given by the Central Government, deliver the said certificate to such person and within such period as may be specified in the notice.

(2) On the certificate being delivered it shall be cancelled and in case the certificate is not delivered, then, the Central Government may direct that it shall, without prejudice to any action which may be taken under sub-rule (3), be treated as cancelled.

(3) If any person fails to comply with any notice given under sub-rule (1), he shall be liable to a fine, which may extend to one thousand rupees.

9[OVERSEAS CITIZEN OF INDIA CARDHOLDER] REGISTRATION, RENUNCIATION AND CANCELLATION

(1) An application for registration as an 10[Overseas Citizen of India cardholder] under Section 7-A shall be made in Form XXVIII.

11[(2) Every person, including a minor, eligible to be registered as Overseas Citizen of India Cardholder under Section 7-A may submit separate application under sub-rule(1).]

12[(3) In case of a minor, the application form may be signed by either of the parents or by the person to whom the legal custody of the minor has been granted or by the legal guardian of such minor, as the case may be.

(4) In case of a person referred to in clause (d) of sub-section (1) of Section 7-A, who is a spouse of foreign origin of a citizen of India or a spouse of foreign origin of an Overseas Citizen of India Cardholder, only one such living spouse fulfilling the conditions laid down under that clause shall be eligible to apply for registration as Overseas Citizen of India Cardholder.]

13[* * *]

An application under Rule 29 14[* * *] shall be made in duplicate

15[(a) in India

(i) to the Foreigners Regional Registration Officer (FRRO) as may be specified by the Central Government; or

(ii) to the Foreigners Division, Ministry of Home Affairs;]

(b) outside India

(i) to the Indian Mission or Post having jurisdiction over the country of which an applicant is a citizen; or

(ii) where he is not in the country of his citizenship, to the Indian Mission or Post having jurisdiction over the country of which the applicant is ordinarily resident.

(1) The Central Government may, after a preliminary inquiry and on being apparently satisfied that there is no adverse information available against the applicant, register the person as an 16[Overseas Citizen of India cardholder] as soon as possible but not later than a period of thirty days and the case shall be placed for post verification of the antecedents.

17[(1-A) In the case of a person referred to in clause (d) of sub-section (1) of Section 7-A of the Citizenship Act, 1955, who is a spouse of foreign origin of a citizen of India or a spouse of foreign origin of an Overseas Citizen of India cardholder, the registration as an Overseas Citizen of India cardholder of such person shall be subject to prior security clearance from a competent authority in India as provided under the said clause (d) of sub-section (1) of Section 7-A of the Citizenship Act, 1955 18[and only one living spouse duly fulfilling the conditions laid down in said clause (d) of sub-section (1) of Section 7-A shall be registered as an Overseas Citizen of India Cardholder.]

(2) The Central Government may, in case of any adverse information against the applicant, and after making such inquiry as it considers necessary, approve or reject the grant of registration within a period of four months from the date of receipt of the application.

(1) Every person, who is registered as an 19[Overseas Citizen of India cardholder] under Section 7-A shall be issued a certificate of registration in Form XXIX, signed by an officer not below the rank of Under Secretary to the Government of India.

(2) A copy of the certificate of 20[Overseas Citizen of India cardholder] issued under this rule, shall be preserved for the purposes of record by the issuing authority.

(3) The issuing authority shall maintain, a register containing names and other details of the persons registered as 21[Overseas Citizen of India cardholder] under Section 7-A in Form XXX and a copy thereof shall be forwarded to the Ministry of Home Affairs in the first week of every month.

22[(1) A declaration of renunciation of the card registering a person as an Overseas Citizen of India cardholder under Section 7-C shall be made in Form XXXI, accompanied with the original certificate of registration of Overseas Citizen of India cardholder, to the 23[concerned Indian Mission or Post or the concerned Foreigners Regional Registration Officer], who in turn, shall forward the same to the authority which issued the said certificate of registration.

(2) On receipt of the declaration of renunciation of the card registering as an Overseas Citizen of India cardholder, the issuing authority shall issue an acknowledgement in Form XXXII and remove the name of the declarant from the register of Overseas Citizen of India cardholder.]

(1) Where an order has been made cancelling the registration as an 25[Overseas Citizen of India cardholder], the person whose registration has been cancelled or any other person in possession of the certificate of registration shall, when required by notice in writing by the Central Government, deliver the said certificate to such person and within such period as may be specified in the notice.

(2) On the certificate being delivered, it shall be cancelled and in case the certificate is not delivered, then the Central Government may direct that it shall be treated as cancelled.

(3) The issuing authority shall make an appropriate entry in the registered (sic register) maintained under sub-rule (3) of Rule 33 stating the cancellation of registration as 26[Overseas Citizen of India cardholder] and a copy thereof shall be submitted to the Ministry of Home Affairs in the first week of every month.

MISCELLANEOUS

Where a person wishes to make an application or declaration under any of these rules and the form referred to in the rule is, in the opinion of the Central Government or other authority to whom the application is to be sent for registration, unsuitable to the particular case, the Central Government or that other authority, as the case may be, may authorize the application or declaration being made in some other form.

A certificate of citizenship in case of doubt under Section 13 may be issued in Form XXXIII and shall be signed by an officer not below the rank of Under Secretary to the Government of India.

(1) An application or declaration made in accordance with these rules shall not be accepted or registered and the oath of allegiance required by sub-section (2) of Section 5 or sub-section (2) of Section 6 shall be of no effect, unless it is signed in the presence of, or administered by,

(i) the Collector, Deputy Commissioner, or the District Magistrate in India;

(ii) any Consular officer as defined in clause (d) of Rule 2 of the Citizens (Registration at Indian Consulates) Rules, 1956 outside India:

Provided that if the applicant or declarant is serving in India in the naval, military or air forces of the Union, the application or declaration may be signed in the presence of, or the oath administered by, any officer holding a commission in any of these forces:

27[Provided further that in respect of an application submitted by any person belonging to minority community in Afghanistan, Bangladesh and Pakistan (namely, Hindus, Sikhs, Buddhists, Jains, Parsis and Christians), in the absence of the Collector, Deputy Commissioner or the District Magistrate, the application or declaration may be signed in the presence of, or the oath administered by, an officer not below the rank of the Sub-Divisional Magistrate authorised in writing by the Collector, or Deputy Commissioner or the District Magistrate, as the case may be.]

(2) Notwithstanding anything contained in Rules 11 and 12, an application under sub-rule (3) of Rule 5 for registration under clause (c) of sub-section (1) of Section 5 as an Indian citizen from a foreign national married to an Indian citizen may be made to the Indian Consulate or Embassy or Mission where he is a resident, who in turn shall forward it to the Central Government in the Ministry of Home Affairs for consideration.

A document may be certified to be a true copy of a document by means of a statement in writing to that effect signed by any of the persons before whom the application or declaration may be made or whom the oath of allegiance may be administered or by any officer not below the rank of an Under Secretary to the Government of India in the Ministry of Home Affairs.

(1) For the purpose of sub-section (2) of Section 9, the Central Government may determine the issues as to whether, when or how any citizen of India had acquired the citizenship of another country.

(2) The Central Government while determining any such issues shall have due regard to the rules of procedure specified in Schedule III.

The fees specified under column (3) or, as the case may be, under column (4) of the Schedule IV shall be levied and collected in respect of the matters referred to under column (2) of that Schedule.

If an application is made by a person aggrieved by an order made under the provisions of the Act, the application shall be disposed of after giving a reasonable opportunity to the person affected to present his case, by an authority one rank higher than the authority specified for disposal of application against the order of which revision is sought.

The Citizenship Rules, 1956 is hereby repealed:

Provided that such repeal shall not affect

(a) the previous operation of the said rules or anything duly done or suffered thereunder; or

(b) any right, privilege, obligation or liability acquired, accrued or incurred under the said rules; or

(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against the said rules; or

(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid,

and any such investigation, legal proceeding or remedy may be instituted, continued or enforced any such penalty, forfeiture, or punishment, may be imposed as if the said rules had not been repealed.

[See Rule 2(c)]

(See Rule 3)

The Citizenship Rules, 2009

***Signature

***Designation ..

* If a citizen of India by registration or naturalization, please mention to the number and date of the certificate of registration or naturalization, as the case may be.

** Signature and designation of the officer authorized under Rule 38 of the Citizenship Rules, 2009, before whom the declaration is made or oath of allegiance is taken. [i.e. any consular officer as defined in Rule 2(d) of the Citizens (Registration at Indian Consulates) Rules, 1956.]

(This form complete in all respect shall be submitted in duplicate to the Indian Mission/Post in the country in which the applicant is ordinarily resident.)

DOCUMENTS TO BE ATTACHED WITH THE APPLICATION BY THE APPLICANT

1. A copy of the birth certificate of the child.

2. A copy of the passport of both the parents.

3. A copy of the certificate of Indian citizenship if acquired by registration/naturalization.

4. A copy of the marriage certificate of the parents.

[See Rule 4(1)(a)]

The Citizenship Rules, 2009

I, do solemnly affirm and swear in the name of God that I will bear true faith and allegiance to the Constitution of India as by law established and that I will faithfully observe the laws of India and fulfil my duties as a citizen of India.

Signature

Affirmed/Sworn and subscribed this .. day of 20 . before me.

*Signature

*Designation ..

* Signature and designation of the officer authorized under Rule 38 of the Citizenship Rules, 2009 29[* * *]

(This form complete in all respects shall be submitted in triplicate to the Collector/Deputy Commissioner/District Magistrate within whose jurisdiction the applicant is ordinarily resident for transmission to the Central Government through the State Government or the Union territory Administration, as the case may be)

DOCUMENTS TO BE ATTACHED WITH THE APPLICATION BY THE APPLICANT

1. A copy of the valid Foreign Passport.

2. A copy of the valid Residential Permit.

3. Evidence of the date of birth of the parents viz. a copy of the passport or birth certificate.

4. 30[* * *]

[See Rule 5(1)(a)]

The Citizenship Rules, 2009

I, . ..do solemnly affirm and swear in the name of God that I will bear true faith and allegiance to the Constitution of India as by law established and that I will faithfully observe the laws of India and fulfil my duties as a citizen of India.

*Signature ..

Affirmed/Sworn and subscribed this day of .. 20 .. before me.

* Signature .

* Designation

* If a citizen of India (sic is) by registration or naturalization, (sic then) please mention the number and date of the certificate of registration or naturalization, as the case may (sic be).

** Signature and designation of the officer authorized under Rule 38 of the Citizenship Rules, 2009 32[* * *].

(This Form complete in all respects shall be submitted in triplicate to the Collector/Deputy Commissioner/District Magistrate within whose jurisdiction the applicant is ordinarily resident for transmission to the Central Government through the State Government or the Union territory administration, as the case may be.)

DOCUMENTS TO BE ATTACHED WITH THE APPLICATION BY THE APPLICANT

1. A copy of the valid Foreign passport.

2. A copy of the valid Residential Permit.

3. Evidence of his/her husband's/wife's Indian nationality viz. copy of Indian passport or birth certificate.

4. A copy of marriage certificate issued by the Registrar of Marriage.

5. 33[* * *].

[See Rule 6(1)(a)]

The Citizenship Rules, 2009

DOCUMENTS TO BE ATTACHED WITH THE APPLICATION BY THE APPLICANT

1. A copy of the valid Foreign passport.

2. A copy of the valid Residential Permit.

3. Proof of Indian citizenship of both the parents viz. copy of Indian passport/birth certificate.

4. 37[* * *]

5. In case of guardian, enclose proof of guardianship.

[See Rule 7(1)(a)]

The Citizenship Rules, 2009

I, (here mention the name of the applicant) do solemnly affirm and swear in the name of God that I will bear true faith and allegiance to the Constitution of India as by law established and that I will faithfully observe the laws of India and fulfil my duties as a citizen of India.

Signature

Affirmed/Sworn and subscribed this day of 20 before me.

*Signature .

*Designation ..

* Signature and designation of the officer authorized under Rule 38 of the Citizenship Rules, 2009 40[* * *]

(This form complete in all respects shall be submitted in triplicate to the Collector/Deputy Commissioner/District Magistrate within whose jurisdiction the applicant is ordinarily resident for transmission to the Central Government through the State Government or the Union territory Administration, as the case may be)

DOCUMENTS TO BE ATTACHED WITH THE APPLICATION BY THE APPLICANT

1. A copy of the valid Foreign Passport.

2. A copy of the valid Residential Permit.

3. Copies of Indian Citizenship Certificates issued under Section 5(1)(a) or 6(1) of the Citizenship Act, 1955 of both the parents

4. 41[* * *].

[See Rule 8(1)(a)]

The Citizenship Rules, 2009

I, do solemnly affirm and swear in the name of God that I will bear true faith and allegiance to the Constitution of India as by law established and that I will faithfully observe the laws of India and fulfil my duties as a citizen of India.

Signature

Affirmed/Sworn and subscribed this day of 20 before me.

*Signature

*Designation ..

* Signature and designation of the officer authorized under rule 38 of the Citizenship Rules, 2009 44[* * *]

(This form complete in all respects shall be submitted in triplicate to the Collector/Deputy Commissioner/District Magistrate within whose jurisdiction the applicant is ordinarily resident for transmission to the Central Government through the State Government or Union territory administration, as the case may be).

DOCUMENTS TO BE ATTACHED WITH THE APPLICATION BY THE APPLICANT

1. A copy of valid Foreign Passport.

2. A copy of valid Residential Permit.

3. Evidence that the applicant or either of his parents was a citizen of Independent India viz. copy of passport or birth certificate.

4. 45[* * *].

[See Rule 9(1)(a)]

The Citizenship Rules, 2009

I, do solemnly affirm and swear in the name of God that I will bear true faith and allegiance to the Constitution of India as by law established and that I will faithfully observe the laws of India and fulfil my duties as a citizen of India.

Signature

Affirmed/Sworn and subscribed this . day of . 20 . before me.

*Signature

*Designation ..

* Signature and designation of the officer authorized under Rule 38 of the Citizenship Rules, 2009 50[* * *].

(This form complete in all respects shall be submitted in triplicate to the Collector/Deputy Commissioner/District Magistrate within whose jurisdiction the applicant is ordinarily resident for transmission to the Central Government through the State Government or the Union territory administration, as the case may be).

DOCUMENTS TO BE ATTACHED WITH THE APPLICATION BY THE APPLICANT

1. A copy of the valid Foreign Passport.

2. A copy of the certificate of registration as 51[Overseas Citizen of India cardholder] under Section 7-A.

3. 52[* * *]

[See Rule 10(1)(a)]

The Citizenship Rules, 2009

* Affidavits to be attested by Notary/Oath Commissioner/Magistrate.

(vide Item 18)

In the matter of an application for a certificate of naturalisation under the Citizenship Act, 1955, made by I . aged years, by occupation son of . residing at . make oath and do solemnly and sincerely affirm that I am an Indian citizen otherwise than by naturalization; that I am a householder; that I am not a solicitor or agent of . that I have personal knowledge of, and intimate acquaintance with, the said for .. years; that the statements contained in his application for naturalization are true to the best of my knowledge and belief

I support 's application for naturalization and I can vouch for his good character and loyalty.

Notice is hereby given that ..son/daughter/wife of is applying to the Secretary to the Government of India in the Ministry of Home Affairs for naturalization and that any person who knows any reason why naturalization should not be granted should send a written signed statement of the facts to the said Secretary.

(This form complete in all respects shall be submitted in triplicate to the Collector/Deputy Commissioner/District Magistrate within whose jurisdiction the applicant is ordinarily resident for transmission to the Central Government through the State Government or the Union territory administration, as the case may be)

DOCUMENTS TO BE ATTACHED WITH THE APPLICATION BY THE APPLICANT

[See Rule 11(2)]

The Citizenship Rules, 2009

Received application from Miss/Ms/Mr d/o, w/o, s/o .. resident of . for registration under clause (a) or (c) or (d) or (e) or (f) or (g) of sub-section (1) of Section 5 of the Citizenship Act, 1955.

Note. Strike out whichever is not applicable

[See Rule 14(1)]

The Citizenship Rules, 2009

Government of India

Ministry of Home Affairs

No. ..

This is to certify that the person whose particulars are given below has been registered as a citizen of India under the provisions of Section *5(1)(a)/(c)/(d)/(e)/(f) of the Citizenship Act, 1955

[See Rule 14(2)]

The Citizenship Rules, 2009

Government of India

Ministry of Home Affairs

No. ..

This is to certify that the person whose particulars are given below has been registered as a citizen of India under the provisions of Section 5(1)(g) of the Citizenship Act, 1955

[See Rules 15(1) and 16 (1)]

The Citizenship Rules, 2009

Government of India

Ministry of Home Affairs

No. .

Whereas .has applied for a certificate of naturalization, alleging with respect to himself (herself) the particulars set out below, and has satisfied the Government that the conditions laid down in the above mentioned Act for the grant of naturalisation are fulfilled in the case of the said ..

Now, therefore, in pursuance of the powers conferred by the said Act, the Government hereby grants to the said ..this certificate of naturalisation, and declares that, upon taking the oath of allegiance within the time and in the manner required by the rules made in that behalf he/she shall, subject to the provisions of the said Act, be entitled to all political and other rights, powers and privileges and be subject to all obligations, duties and liabilities to which an Indian citizen is entitled or subject to, and have to all intents and purposes the status of an Indian citizen.

In witness whereof I have hereto subscribed my name this day of

I, A-B, do solemnly affirm (or swear) that I will bear true faith and allegiance to the Constitution of India as by law established and that I will faithfully observe the laws of India and fulfil my duties as a citizen of India.

Signature .

Designation

Affirmed/Sworn and subscribed this .day of 20 before me.

Signature .

Designation

* Signature and designation of the officer authorized under Rule 38 of the Citizenship Rules, 2009, before whom the registration, declaration or oath of allegiance is made or taken.

[See Rule 17(a)]

The Citizenship Rules, 2009

Note. Serial No. in this register should correspond with the number in the registration certificate.

[See Rule 17(b)]

The Citizenship Rules, 2009

Note. Serial No. in this register should correspond with the number in the registration certificate.

[See Rule 17(c)]

The Citizenship Rules, 2009

Note. Serial No. in this register should correspond with the number in the registration certificate.

[See Rule 17(d)]

The Citizenship Rules, 2009

Note. Serial No. in this register should correspond with the number in the registration certificate.

[See Rule 17(e)]

The Citizenship Rules, 2009

This Form when completed should be forwarded in triplicate to the Chief Secretary to the Government of the State in which the applicant is resident.

Note. Serial No. in this register should correspond with the number in the registration certificate.

[See Rule 19(2)]

The Citizenship Rules, 2009

(To be filed in quadruplicate)

Note. A certified copy of the Tribunal order should be attached with the 1st, 3rd and 4th copy of this application.

[See Rule 19(3)]

The Citizenship Rules, 2009

[See Rule 19(4)]

The Citizenship Rules, 2009

[See Rule 22]

The Citizenship Rules, 2009

(To be filled in triplicate)

Declaration

I, ., son/daughter/wife of resident of .. (Full name and address) hereby solemnly declare that I do not wish to become a citizen of India nor to be governed by sub-sections (4) and (5) of Section 6-A of the Citizenship Act, 1955.

TO BE FILLED IN THE OFFICE OF REGISTERING AUTHORITY

Registration No. .. (Registration number is to be given after registering the foreigner under the Foreigners Act, 1946).

56[Form XXII

[See Rule 23(1)]

THE CITIZENSHIP RULES, 2009

DECLARATION OF RENUNCIATION OF CITIZENSHIP UNDER SECTION 8 OF THE ACT MADE BY A CITIZEN OF INDIA WHO IS ALSO A CITIZEN OR NATIONAL OF ANOTHER COUNTRY

1. I, (here insert name and address of declaration) am of full age and capacity and was born at (with Tehsil, District, State and Country) on

2. I have/have not been married.

3. I hereby renounce my citizenship of India.

4. I hereby renounce my citizenship of India and surrender my Indian Passport No. with date of issue .

5. Name and full particulars of minor children who are Citizens of India, if any

6. I am/was Indian citizen by (Birth/Descent/Registration/Naturalisation)

7. The circumstances in which/reasons due to which applicant intends to acquire foreign citizenship and renounce Indian citizenship

I, do solemnly and sincerely declare that the foregoing particulars stated in this declaration are true and I make this solemn declaration conscientiously believing the same to be true.

Signature

Made and subscribed this day of 20 before me.

*Signature

*Designation

1. Full name

2. Address

3. Profession or occupation

4. Place and date of birth

5. (Second) Nationality

6. Single, married, etc.

7. Name of wife or husband

8. Names and nationalities of parents

9. Names and full particulars of children, if any,

I, the undersigned, hereby state that I am an Indian citizen otherwise than by naturalization that I am householder, and that I am not the solicitor or agent of I vouch for the correctness of the statements made by In his application for .

Signature

Date Name (in BLOCK LETTERS)

Full Postal address

*Signature and designation of the officer authorised under Rule 38 of the Citizenship Rules, 2009, before whom the registration, declaration or oath of allegiance is made or taken.]

[See Rule 23(2)]

The Citizenship Rules, 2009

Received declaration of renunciation of Indian citizenship under Section 8 of the Citizenship Act, 1955 from Miss/Ms/Mr .. d/o, w/o, s/o . resident of along with his/her Indian Passport No. with date of issue ..

57[Form XXIV

[See Rule 23(3)]

THE CITIZENSHIP RULES, 2009

CERTIFICATE OF RENUNCIATION OF INDIAN CITIZENSHIP UNDER RULE 23 OF THE CITIZENSHIP RULES, 2009

This is to certify that the person whose details are given below has voluntarily renounced the Indian citizenship and pursuant to Section 8 of the Citizenship Act, 1955, he/she shall cease to be a citizen of India with effect from the date of issue of this certificate:

1. Name:

2. Father's name:

3. Mother's name:

4. Date of Birth:

5. Place of Birth:

6. Indian Passport No.:

7. Address :

8. He/she has acquired the citizenship of India by Birth/Descent/Registration/Naturalization

Signature and seal of the Issuing Authority

Name:

Designation:

Place of Issue:

Date of Issue: ]

58[Form XXIV-A

[See Rule 23(4)]

THE CITIZENSHIP RULES, 2009

REGISTER OF DECLARATIONS OF RENUNCIATION OF INDIAN CITIZENSHIP

This Form when completed should be forwarded in triplicate to the Chief Secretary to the Government of the State in which applicant is resident.]

[See Rule 24(1)]

The Citizenship Rules, 2009

1. I, . (here insert name and address of declarant) was born at on

2. My Father's full name is .

3. My Mother's full name is .

4. I ceased to be an Indian citizen by virtue of sub-section (1) of Section 8 of the Citizenship Act, 1955, on by reason of the fact that

[Here state the cause whereby the declarant's father/mother and the declarant ceased to be Indian citizens, the year and date in which they ceased to be Indian citizens and all other relevant information].

5. If I had not so ceased to be an Indian citizen, I would now be an Indian citizen by reason of the fact that

[Here state the grounds on which the declarant claims that he or she would have been such a citizen.]

6. I hereby declare my intention to resume Indian citizenship and apply to the Central Government to register this declaration

I, A-B, do solemnly and sincerely declare that the foregoing particulars stated in this declaration are true and I make this solemn declaration conscientiously believing the same to be true.

Signature .

I, the undersigned, hereby state that I am an Indian citizen otherwise than by naturalization that I am a house-holder and that I am not the solicitor or agent of .. I vouch for the correctness of the statements made by in his application for .

I, A-B, do solemnly affirm (or swear) that I will bear true faith and allegiance to the Constitution of India as by law established, and that I will faithfully observe the laws of India and fulfil my duties as a citizen of India.

Signature ..

Designation . ..

Affirmed/Sworn and subscribed this day of . .. 20 .. . before me.

*Signature .. .

*Designation ..

* Signature and designation of the officer authorised under Rule 38 of the Citizenship Rules, 2009, before whom the registration, declaration or oath of allegiance is made or taken.

Particulars

[See Rule 24(4)]

The Citizenship Rules, 2009

Government of India

Ministry of Home Affairs

No.

This is to certify that the person whose particulars are given below has with immediate effect, resumed being citizen of India, under the provisions of the proviso to Section 8(2) of the Citizenship Act, 1955.

[See Rule 24(5)]

The Citizenship Rules, 2009

This form when completed should be forwarded in triplicate to the Chief Secretary to the Government of the State in which the applicant is resident.

59[Form XXVIII

[See Rule 29(1)]

THE CITIZENSHIP RULES, 2009

APPLICATION FOR REGISTRATION AS AN OVERSEAS CITIZEN OF INDIA CARDHOLDER UNDER SECTION 7-A OF THE CITIZENSHIP ACT, 1955

Note. Please see Instructions before filling up the Form

INDIAN ORIGIN APPLICANT

SPOUSE BASED APPLICANT

MINOR CHILD

DECLARATION

1. (Name of the applicant) solemnly and sincerely declare that foregoing particulars stated on this application are true and I make this solemn declaration consciously believing the same to be true. In case the information is found to be false at any stage, I am liable for legal action/cancellation of registration as Overseas Citizen of India cardholder/deportation/ blacklisting or any other action as deemed fit by the Government of India. I have no objection to share the requested personal particulars for processing of Overseas Citizen of India card by the security agencies.

2. I shall not use the Overseas Citizen of India card for undertaking any TABLIGH activities in India.

3. I shall not use the Overseas Citizen of India card for undertaking any missionary or mountaineering activities or Research in India without prior permission from the competent authority designated by the Government of India.

4. In the event of dissolution of marriage or marriage to another foreigner or death of Indian spouse, I shall surrender my card to the issuing authority or mission [applicable to spouse based applications].

Date:Signature of the Applicant

Place:

*Application for Minor child

I am a parent/legal guardian**/legal adoptee parent of to whom the foregoing particulars relate. I hereby apply on behalf of my/ the child for his/ her registration as an Overseas Citizen of India Cardholder.

Date:

Place:Signature of the Applicant

* To be filled only for minor applicant

** In the case of legal guardian, enclose proof of guardianship

*** In the case of legal adoptee parent, enclose legal adoption documents.]

[See Rule 33(1)]

The Citizenship Rules, 2009

(60[Overseas Citizen of India cardholder])

No. .

This is to certify that the person whose particulars are given in this certificate has been registered as an 61[Overseas Citizen of India cardholder] under the provisions of Section 7-A of the Citizenship Act, 1955.

[See Rule 33(3) and 35(3)]

The Citizenship Rules, 2009

Note. Serial No. in this register should correspond with the number in the registration certificate.

63[Form XXXI

[See Rule 34(1)]

THE CITIZENSHIP RULES, 2009

DECLARATION OF THE RENUNCIATION OF THE CARD REGISTERING AS AN OVERSEAS CITIZEN OF INDIA CARDHOLDER UNDER SECTION 7C(1) OF THE CITIZENSHIP ACT, 1955 MADE BY AN OVERSEAS CITIZEN OF INDIA CARDHOLDER

1. I, (here insert full name and address of declarant) am of full age and capacity and was born at on

2. I am registered as an Overseas Citizen of India cardholder.

3. I hereby renounce my Overseas Citizen of India cardholder and surrender* the Certificate of Registration No. dated issued at .

4. I, do solemnly and sincerely declare that the foregoing particulars stated in this declaration are true, and I make this solemn declaration conscientiously believing the same to be true.

Date Signature

Made and subscribe this day of 20 before me.

**Signature

**Designation

1. Full Name

2. Address

3. Occupation

4. Place and date of birth

5. Nationality

6. Name of wife or husband

7. Number and date of certificate of registration as an Overseas Citizen of India cardholder

8. Name and full particulars of minor children who are registered as Overseas Citizen of India cardholder if any

*Please attach original certificate of registration with the declaration.

**Signature and designation of the officer of the designated authority specified under Rule 34 of the Citizenship Rules, 2009.]

[See Rule 34(2)]

The Citizenship Rules, 2009

Received declaration of renunciation of 64[Overseas Citizen of India cardholder] under Section 7-C(1) of the Citizenship Act, 1955 from Miss/Ms/Mr .. D/o, W/o, S/o, resident of along with Certificate of Registration No. dated issued at His U-visa No. issued at on .. is cancelled.

[See Rule 37]

The Citizenship Rules, 2009

Certified that whose particulars and photograph are furnished below, has satisfied the conditions laid down in the Constitution of India/Citizenship Act, 1955 and is accordingly recognized as a citizen of India.

1. Age .

2. Height

3. Hair .

4. Eyes

5. Special peculiarities and identification marks

6. Name and Surname

(in Block Letters)

7. Date of birth

8. Nationality of origin

9. Surname and forenames of father .

(in Block Letters)

10. Occupation or profession

11. Present address .

[See Rule 26]

The Citizenship Rules, 2009

1. (1) When the Central Government refers the case of a citizen of India to a Committee of Inquiry under sub-section (3) of Section 10 (which relates to deprivation of citizenship of India), the Committee of Inquiry (in this Schedule referred to as the Committee ) shall before holding the inquiry, cause notice to be given to the person to whom the inquiry relates, stating the time and the place where it will be held and the nature thereof and informing him that he will be entitled to be present and/or to be represented by counsel or solicitor, or if the Committee think fit, by some other person approved by them.

(2) A notice under this rule may be given,

(a) in a case where the address of the person concerned is known, by causing the notice to be delivered to him personally or by sending it to him to the address by post;

(b) in a case where that person's address is not known, by sending it to his last known address and in such manner, if any, as the Chairman of the Committee shall consider fit.

(3) A notice as aforesaid shall be given at such time (not being less than 30 days) before the holding of the inquiry, as the Chairman of the Committee shall consider reasonably necessary.

2. A notice under Paragraph 1 may require the person concerned to answer it in writing and to furnish in writing to the Committee any information, which they consider material, to be verified in such manner, as they may be required.

3. The Committee shall, while inquiring into any matter under sub-section (6) of Section 10 of the Act, have all the powers of a Civil Court trying a suit under the Code of Civil Procedure, 1908 (5 of 1908) and, in particular, in respect of the following matters, namely:

(a) summoning and enforcing the attendance of any person and examining him on oath;

(b) discovery and production of any document;

(c) receiving evidences on affidavit;

(d) issuing commission for the examination of witnesses or documents.

4. The Committee may act upon any information, which is available whether or not such information is given on oath or would be admissible as evidence in a court.

5. The Committee may invite any Government department or Ministry of the Government of India, which appears to them to be interested to appoint a person to represent the department or Ministry at the inquiry.

6. (1) The Committee may act notwithstanding any vacancy in their number, and the quorum of the Committee shall be two.

(2) The Committee may delegate one or more of their members to inquire into any particular matter relating to the inquiry, and the member or members so delegated shall, for this purpose, have all the powers of the Committee under sub-paragraph (1) of Paragraph 3.

7. The Committee may postpone or adjourn the inquiry from time to time.

8. The Committee may allow or refuse to allow the public or any portion thereof to be present during the whole or any part of the inquiry.

9. Subject to the foregoing paragraphs, the procedure at the inquiry shall be such as the Committee may determine.

[See Rule 40(2)]

The Citizenship Rules, 2009

1. Where it appears to the Central Government that a citizen of India has voluntarily acquired the citizenship of any other country, it may require him to prove within such period as may be fixed by it in this behalf, that he has not voluntarily acquired the citizenship of that country; and the burden of proving that he has not so acquired such citizenship shall be on him.

2. For the purpose of determining any question relating to the acquisition by an Indian citizen of the citizenship of any other country, the Central Government may make such reference as it thinks fit in respect of that question or of any matter relating thereto, to its Embassy in that country or to the Government of that country and act on any report or information received in pursuance of such reference.

3. The fact that a citizen of India has obtained on any date a passport from the Government of any other country shall be conclusive proof of his having voluntarily acquired the citizenship of that country before that date.

4. Where a person, who has become an Indian citizen by virtue of the Goa, Daman and Diu (Citizenship) Order, 1962, or the Dadra and Nagar Haveli (Citizenship) Order, 1962, issued under Section 7 of the Citizenship Act, 1955 (57 of 1955) holds a passport issued by the Government of any other country, the fact that he has not surrendered the said passport on or before the 19th January, 1963 shall be conclusive proof of his having voluntarily acquired the citizenship of that country before that date.

5. In determining whether a citizen of India has or has not voluntarily acquired the citizenship of any other country, the Central Government may take the following circumstances into consideration, namely:

(a) whether the person has migrated to that country with the intention of making it his permanent home;

(b) whether he has in fact taken up permanent residence in that country; and

(c) any other circumstances relevant to the purpose.

6. Notwithstanding anything contained in Paragraph 4, a citizen of India who leaves or has left India without a travel document issued by the Central Government and resides outside India for a period exceeding three years, shall be deemed to have voluntarily acquired the citizenship of the country of his residence.

7. Notwithstanding anything contained in Paragraph 4, a citizen of India shall be deemed to have voluntarily acquired the citizenship of Pakistan

(a) if he has migrated to Pakistan with the intention of making it his permanent home; or

(b) if he has obtained any certificate of domicile in Pakistan or declared himself to be a citizen of Pakistan or of Pakistan domicile; or

(c) if he has applied for and obtained, a right, title or interest in evacuee property in Pakistan; or

(d) if he has obtained a temporary permit for entry into India from Pakistan.

Explanation. For the purpose of clause (a) of this paragraph, a person shall not be deemed to have migrated to Pakistan with a view to making that country his permanent home

(i) if he has left for a place in West Pakistan with a no objection certificate and has returned to India under such permit for permanent return or resettlement as may have been issued by or under the authority of any law in force in India or of the Government of India, or

(ii) if having left India at any time between the 1st February, 1950 and the 15th October, 1952, for a place in West Pakistan, he has returned to India with a repatriation certificate issued by or under the authority of any law in force in India or of the Government of India.

[See Rule 41]

The Citizenship Rules, 2009

*Note. Out of the fee charged, a sum of US $ 25 or an equivalent amount in local currency shall be non-refundable. The balance amount shall be refunded in case the application is not accepted.

1. Ministry of Home Affairs, Noti. No. G.S.R. 124(E), dated February 25, 2009, published in the Gazette of India, Extra., Part II, Section 3(i), dated 25th February, 2009, pp. 80-155, No. 106.

2. Subs. by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015). Prior to substitution it read as: (c) he is resident in India for a continuous period of at least one year on the date of making application; and .

3. Ins. by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

4. Subs. for overseas citizen of India by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

5. Subs. by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015). Prior to substitution it read as: (c) he has been an overseas citizen of India for a period of at least five years and resident in India for a continuous period of one year on the date of making application; and .

6. Ins. by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

7. Ins. by G.S.R. 1168(E), dt. 23-12-2016 (w.e.f. 23-12-2016).

8. Subs. by G.S.R. 1049(E), dated 18-10-2018 (w.e.f. 22-10-2018). Prior to substitution it read as: 23. Declaration of renunciation of citizenship. (1) A declaration of renunciation of citizenship of India under sub-section (1) of Section 8 shall be made in Form XXII, and shall state (a) under which provisions of law, the applicant is an Indian citizen; and (b) the circumstances in which the applicant intends to acquire foreign citizenship. (2) On receipt of the declaration of renunciation of citizenship of India under sub-rule (1), an acknowledgement in Form XXIII shall be issued by an officer designated under Rule 38. (3) The declaration shall be registered in the Ministry of Home Affairs, Government of India. (4) The Central Government in the Ministry of Home Affairs shall maintain a register in Form XXIV containing the names of persons whose declaration of renunciation of citizenship are registered under this rule.

9. Subs. for Overseas Citizenship of India by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

10. Subs. for overseas citizen of India by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

11. Subs. by G.S.R. 1049(E), dated 18-10-2018 (w.e.f. 22-10-2018). Prior to substitution it read as: (2) A family consisting of a spouse and up to two minor children may apply in the same form.

12. Ins. by G.S.R. 1049(E), dated 18-10-2018 (w.e.f. 22-10-2018).

13. Omitted by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015). Prior to omission it read as: 30. Application for registration under Section 7-A by person of Indian Origin card holders. A person of Indian Origin Card holder, notified vide the notification of the Government of India in the Ministry of Home Affairs, Number 26011/4/95-F.I, dated the 19th August, 2002 (published in the Gazette of India, Extraordinary, Part I, Section 1), as amended from time to time, who is otherwise eligible for registration as overseas citizen of India, may apply in Form XXVIII for grant of registration, which shall be decided in the manner specified in this part for other applicants. .

14. The words or as the case may be, Rule 30 omitted by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

15. Subs. by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015). Prior to substitution it read as: (a) in India (i) to the Foreigners Regional Registration Officer situated at National Capital Territory of Delhi, Mumbai, Kolkata, Chennai or Amritsar, who shall forward the same to the Central Government in the Ministry of Home Affairs; or (ii) to the Foreigners Division, Ministry of Home Affairs; .

16. Subs. for overseas citizen of India by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

17. Ins. by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

18. Ins. by G.S.R. 1049(E), dated 18-10-2018 (w.e.f. 22-10-2018).

19. Subs. for overseas citizen of India by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

20. Subs. for overseas citizen of India by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

21. Subs. for overseas citizen of India by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

22. Subs. by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015). Prior to substitution it read as: 34. Declaration of renunciation of overseas citizenship. (1) A declaration of renunciation of overseas citizenship of India under Section 7-C shall be made in Form XXXI, accompanied with the original certificate of registration of overseas citizen of India, to the concerned Indian Mission or Post or the Ministry of Home Affairs, Government of India who in turn shall forward the same to the authority which issued the said certificate of registration. (2) On receipt of the declaration of renunciation of overseas citizenship of India, the issuing authority shall issue an acknowledgement in Form XXXII and remove the name of the declarant from the register of overseas citizen of India. .

23. Subs. for concerned Indian Mission or Post or the Ministry of Home Affairs, Government of India by G.S.R. 1049(E), dated 18-10-2018 (w.e.f. 22-10-2018).

24. Subs. for overseas citizen by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

25. Subs. for overseas citizen of India by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

26. Subs. for overseas citizen of India by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

27. Ins. by G.S.R. 1168(E), dt. 23-12-2016 (w.e.f. 23-12-2016).

28. Subs. by G.S.R. 1158(E), dt. 3-12-2018 (w.e.f. 3-12-2018).

29. The words before whom the registration, declaration or oath of allegiance is made or taken (i.e. the Collector, Deputy Commissioner, District Magistrate) omitted by G.S.R. 1168(E), dt. 23-12-2016 (w.e.f. 23-12-2016).

30. Omitted by G.S.R. 1168(E), dt. 23-12-2016 (w.e.f. 23-12-2016). Prior to omission it read as: 4. A copy of Bank challan in original amounting to Rs 500 payable towards declaration and oath of allegiance deposited in the State Bank of India under Head No. 0070-Other Administrative Services-Other Services-Receipts under the Citizenship Act .

31. Subs. by G.S.R. 1158(E), dt. 3-12-2018 (w.e.f. 3-12-2018).

32. The words before whom the registration, declaration or oath of allegiance is made or taken (i.e. the Collector, Deputy Commissioner, District Magistrate) omitted by G.S.R. 1168(E), dt. 23-12-2016 (w.e.f. 23-12-2016).

33. The words A copy of Bank challan in original amounting to Rs 500 towards declaration and oath of allegiance deposited in the State Bank of India under Head No. 0070-Other Administrative Services-Other Services-receipts under the Citizenship Act. omitted by G.S.R. 1168(E), dt. 23-12-2016 (w.e.f. 23-12-2016).

34. Ins. by G.S.R. 1049(E), dt. 18-10-2018 (w.e.f. 22-10-2018).

35. Subs. by G.S.R. 1158(E), dt. 3-12-2018 (w.e.f. 3-12-2018).

36. The words before whom the registration, declaration or oath of allegiance is made or taken. (i.e. the Collector, Deputy Commissioner, District Magistrate) omitted by G.S.R. 1168(E), dt. 23-12-2016 (w.e.f. 23-12-2016).

37. The words A copy of Bank challan in original amounting to Rs 250 towards declaration deposited in the State Bank of India under Head No. 0070-Other Administrative Services-Other Services-receipts under the Citizenship Act. omitted by G.S.R. 1168(E), dt. 23-12-2016 (w.e.f. 23-12-2016).

38. Ins. by G.S.R. 1049(E), dt. 18-10-2018 (w.e.f. 22-10-2018).

39. Subs. by G.S.R. 1158(E), dt. 3-12-2018 (w.e.f. 3-12-2018).

40. The words before whom the declaration is made or oath of allegiance is taken (i.e. the Collector, Deputy Commissioner, District Magistrate) omitted by G.S.R. 1168(E), dt. 23-12-2016 (w.e.f. 23-12-2016).

41. The words A copy of Bank challan in original amounting to Rs 500 towards declaration and oath of allegiance deposited in the State Bank of India under Head No. 0070-Other Administrative Services-Other Services-Receipts under the Citizenship Act. omitted by G.S.R. 1168(E), dt. 23-12-2016 (w.e.f. 23-12-2016).

42. Subs. by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

43. Subs. by G.S.R. 1158(E), dt. 3-12-2018 (w.e.f. 3-12-2018).

44. The words before whom the declaration is made or oath of allegiance is taken. (i.e. the Collector/Deputy Commissioner, District Magistrate) omitted by G.S.R. 1168(E), dt. 23-12-2016 (w.e.f. 23-12-2016).

45. The words A copy of Bank challan in original amounting to Rs 500 towards declaration and oath of allegiance deposited in the State Bank of India under Head No. 0070-Other Administrative Services-Other Services-receipts under the Citizenship Act. omitted by G.S.R. 1168(E), dt. 23-12-2016 (w.e.f. 23-12-2016).

46. Subs. for overseas citizen of India by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

47. Subs. for overseas citizen of India by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

48. Subs. by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

49. Ins. by G.S.R. 1158(E), dt. 3-12-2018 (w.e.f. 3-12-2018).

50. The words before whom the registration, declaration or oath of allegiance is made or taken (i.e. the Collector/Deputy Commissioner, District Magistrate) omitted by G.S.R. 1168(E), dt. 23-12-2016 (w.e.f. 23-12-2016).

51. Subs. for overseas citizen of India by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

52. The words A copy of Bank challan in original amounting to Rs 500 towards declaration and oath of allegiance deposited in the State Bank of India under Head No. 0070-Other Administrative Services-Other Services-receipts under the Citizenship Act. omitted by G.S.R. 1168(E), dt. 23-12-2016 (w.e.f. 23-12-2016).

53. Ins. by G.S.R. 1158(E), dt. 3-12-2018 (w.e.f. 3-12-2018).

54. Subs. for overseas citizenship of India by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

55. Subs. for overseas citizen of India by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

56. Form XXII subs. by G.S.R. 1049(E), dated 18-10-2018 (w.e.f. 22-10-2018).

57. Form XXIV subs. by G.S.R. 1049(E), dated 18-10-2018 (w.e.f. 22-10-2018).

58. Form XXIV-A ins. by G.S.R. 1049(E), dated 18-10-2018 (w.e.f. 22-10-2018).

59. Form XXVIII subs. by G.S.R. 1049(E), dated 18-10-2018 (w.e.f. 22-10-2018).

60. Subs. for overseas citizen of India by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

61. Subs. for overseas citizen of India by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

62. Subs. for overseas citizen of India by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

63. Form XXXI subs. by G.S.R. 1049(E), dated 18-10-2018 (w.e.f. 22-10-2018).

64. Subs. for overseas citizenship of India by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

65. Subs. by G.S.R. 1168(E), dt. 23-12-2016 (w.e.f. 23-12-2016).

66. Subs. for overseas citizen of India by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

67. Subs. for overseas citizen of India by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

68. Subs. for overseas citizen of India by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

69. Subs. for overseas citizen of India by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

70. Omitted by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).

71. Omitted by G.S.R. 35(E), dated 16-1-2015 (w.e.f. 16-1-2015).