Citizenship (Amendment) Rules, 2024
[11th March 2024]
In exercise of the powers conferred by section
18 of the Citizenship Act, 1955 (57 of 1955), the Central Government hereby
makes the following rules to further amend the Citizenship Rules, 2009, namely:-
Rule 1. Short title and commencement :-
(1)
These rules may be called the Citizenship
(Amendment) Rules, 2024.
(2) They
shall come into force on the date of their publication in the Official Gazette.
Rule 2.
In the Citizenship Rules, 2009 (hereinafter referred
to as the said rules), after rule 10, the following rule shall be inserted,
namely: -
"10A.
Application for grant of citizenship by registration or naturalisation by
persons eligible under section 6B.-
(1)
An application from a person eligible under section
6B, for grant of citizenship by registration or naturalisation, shall not be
entertained unless-
(a)
the application from a person of Indian origin for
registration as a citizen of India fulfilling the conditions under clause (a)
of sub-section (1) of section 5, is submitted in Form IIA and is in accordance
with rule 4 except clauses (a) and (b) of the said rule; or
(b)
the application from a person who is married to a
citizen of India, for registration as a citizen of India fulfilling the
conditions under clause (c) of sub-section (1) of section 5, is submitted in
Form IIIA and is in accordance with rule 5 except clauses (a) and (b) of
subrule (1) of the said rule; or
(c)
the application from a person who is a minor child
of a person who is a citizen of India, for registration as a citizen of India
fulfilling the conditions under clause (d) of sub-section (1) of section 5, is
submitted in Form IVA and is in accordance with rule 6 except clause (a) of the
said rule; or
(d)
the application from a person whose parents are
registered as citizens of India, for registration as a citizen of India
fulfilling the conditions under clause (e) of sub-section (1) of section 5, is
submitted in Form VA and is in accordance with rule 7 except clauses (a) and
(b) of the said rule; or
(e)
the application from a person who or either of his
parents was a citizen of Independent India, for registration as a citizen of
India fulfilling the conditions under clause (f) of subsection (1) of section
5, is submitted in Form VIA and is in accordance with rule 8 except clauses (a)
and (b) of the said rule; or
(f)
the application from a person who is registered as
an Overseas Citizen of India Cardholder, for registration as a citizen of India
fulfilling the conditions under clause (g) of sub-section (1) of section 5, is
submitted in Form VIIA and is in accordance with rule 9 except clauses (a) and
(b) of the said rule; or
(g)
the application from a person for grant of
citizenship by naturalisation fulfilling the qualifications for naturalisation
under the provisions of the Third Schedule, is submitted in Form VIIIA which
includes-
(i)
an affidavit verifying the correctness of the
statements made in the application along with an affidavit from an Indian
citizen testifying the character of the applicant; and
(ii)
a declaration from the applicant that he has
adequate knowledge of one of the languages as specified in the Eighth Schedule
to the Constitution.
Explanation.-The applicant shall be considered
to have adequate knowledge of the concerned language if he can speak or read or
write that language.
(2)
Every application made by the applicant under
sub-rule (1) shall have a declaration to the effect that the citizenship of his
country shall stand renounced irrevocably in the event of his application being
approved and that he shall not raise any claim on it in future.
(3)
Every application made under this rule shall be
accompanied by -
(a)
a copy of any one of the documents specified in
Schedule IA;
(b)
a copy of any one of the documents specified in
Schedule IB; and
(c)
an affidavit in format specified in Schedule IC.
".
Rule 3.
In the said rules, after rule 11, the
following rule shall be inserted, namely:-
"11A.
Authority to which application may be made by a person applying under section
6B.-
(1)
An application for registration or naturalisation
under section 6B shall be submitted by the applicant in electronic form to the
Empowered Committee through the District Level Committee as may be notified by
the Central Government.
(2)
On submission of the application, an acknowledgment
in Form IX shall be generated electronically.
(3)
The District Level Committee headed by Designated
Officer, as may be specified, shall verify the documents submitted by the
applicant along with the application.
(4)
The Designated Officer shall administer to the
applicant the oath of allegiance as specified in the Second Schedule to the
Citizenship Act, 1955 (57 of 1955) and thereafter, sign the oath of allegiance
and forward the same in electronic form along with confirmation regarding
verification of documents to the Empowered Committee.
(5) In case
an applicant fails to appear in person to subscribe the application and take
oath of allegiance despite giving reasonable opportunities, the District Level
Committee shall forward such application to Empowered Committee for
consideration of refusal.".
Rule 4.
In the said rules, after rule 13, the
following rule shall be inserted, namely:-
"13A.
Scrutiny of applications by Empowered Committee. - (1) The Empowered Committee
referred to in rule 11A may scrutinise the application for grant of citizenship
by registration or naturalisation submitted by an applicant under section 6B to
ensure that the application is complete in all respects and that the applicant
satisfies all the conditions laid down in section 6B.
(2) 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, the Empowered Committee may grant him the citizenship of
India.".
Rule 5.
In the said rules, in rule 14, after sub-rule
(2), the following sub-rules shall be inserted, namely: -
"(2A)
Every person who is registered as a citizen of India under section 6B shall be
issued a digital certificate of registration in Form XA or XIA, as the case may
be.
(2B) Hard copy of the certificate of
registration shall be issued to the applicant in case he opts for the same.
(2C) The certificate shall be digitally signed
or signed by the Chairman of Empowered Committee.".
Rule 6.
In the said rules, in rule 15, after sub-rule
(1), the following sub-rules shall be inserted, namely: -
"(1A)
Every person who by naturalisation is made a citizen of India under section 6B
shall be issued a digital certificate of naturalisation in Form XIIA.
(1B) Hard copy of the certificate of
naturalisation shall be issued to the applicant in case he opts for the same.
(1C) The certificate shall be digitally signed
or signed by the Chairman of Empowered Committee.".
Rule 7.
In the said rules, in rule 17, -
(i)
in clause (a), after the word and figure
"section 5", the words, figure and letter "or section 6B"
shall be inserted;
(ii)
in clause (b), after the word and figure
"section 5", the words, figure and letter "or section 6B"
shall be inserted;
(iii) in clause
(c), after the word and figure "section 5", the words, figure and
letter "or section
6B"
shall be inserted;
(iv) in
clause (d), after the word and figure "section 5", the words, figure
and letter "or section
6B"
shall be inserted;
(v) in
clause (e), after the word and figure "section 6", the words, figure
and letter "or section
6B"
shall be inserted;
Rule 8.
In the said rules, in rule 38, after sub-rule
(2), following sub-rule shall be inserted, namely:-
"(3)
In case of an application submitted under section 6B, 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 the
Designated Officer as specified in rule 11A.".
Rule 9.
In the said rules, in Schedule I, -
(i)
after Form II, the following Form shall be inserted,
namely:-
|
FORM IIA |
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[See rule
10A(1)(a)] |
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The Citizenship
Rules, 2009 |
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|
APPLICATION FOR
REGISTRATION AS A CITIZEN OF INDIA UNDER SECTION 6B OF THE CITIZENSHIP ACT,
1955 MADE BY A PERSON OF INDIAN ORIGIN FULFILLING THE CONDITIONS UNDER
SECTION 5(1)(a) OF THE ACT |
Note: Please write/print in BLOCK LETTERS
PART I
1.
I,
..................... (mention full name) resident of (with Tehsil, District,
State and Country) ..................... of full age and capacity and was born
at (with Tehsil, District, State and Country)..................... on
..................... and am a citizen of .....................
2.
My
fathers full name is .......................................... and he was born
at (with Tehsil, District, State and Country)
.....................on..................... and he is a citizen
of.....................
3.
My
mothers full name is ..................... and she was born at (with Tehsil,
District, State and Country..................... on..................... and
she is a citizen of.....................
4.
My
wifes/husbands full name is ..................... and he/she was born at (with
Tehsil, District, State and Country) ..................... on.....................
and he/she is a citizen of .....................
5.
Details
of residence in India:
(a)
Date of
entry into India ......................
(b)
I have
resided in India continuously for a period of 12 months immediately preceding
the date of application Yes/No
(c)
During
the eight years immediately preceding the said period of twelve months, I have
resided in India for period amounting in the aggregate to not less than six
years Yes/No
(d)
Details
with address of residence in India for the last nine years
|
S.No. |
Details with
address of residence in India for the last nine years |
From |
To |
Years Months |
|
1 |
2 |
3 |
4 |
5 |
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6.
(a)
Sex:................
(b) Occupation :................
(c) If in service, address of
employer:................
(d) Mark of identification: ................
7.
Please
specify which of the minority community from Afghanistan, Bangladesh and
Pakistan, you belong to namely, Hindu, Sikhs, Buddhists, Jains, Parsis and
Christians................
8.
Passport
particulars: (if available)
(a) Country:................
(b) Number: ................
9.
Visa
valid up to (if available):................
10. Details of family members who are
staying in India with the applicant:
|
S.No. |
Name |
Present Address |
Relationship |
Age |
|
1 |
2 |
3 |
4 |
5 |
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|
11. Details of criminal proceedings,
if any:
|
S.No. |
Nature of the
criminal proceedings |
Date and place of
registering the case |
Present status of
the case |
Judgment of the
court |
|
1 |
2 |
3 |
4 |
5 |
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|
PART II
12.
I
have/have not previously renounced or been deprived of the citizenship of
India.
(If the applicant has renounced his Indian
citizenship, here state the date on which the declaration of renunciation was
made; or if he has been deprived of his citizenship, state the date on which
and the authority by whom, the order of deprivation was made.)
13. I have/have not previously
applied for registration as a citizen of India and the application has/has not
been rejected.
14. I hereby declare that my
intention is to make India as permanent home and I undertake that the
citizenship of my country shall stand renounced irrevocably in the event of my
application being approved and that I shall not raise any claim on it in
future.
15. I............... do solemnly and
sincerely declare that the foregoing particulars, stated in this application
are true and I make this solemn declaration conscientiously believing the same
to be true.
Date: ...............Signature of applicant:...............
Made and subscribed this ...............day ...............of
...............20...............before me.
*Signature...............
*Designation...............
Oath of Allegiance
I, ............................................. 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
fulfill my duties as a citizen of India.
Signature of applicant..............................
Affirmed/Sworn and subscribed this ...............date of
...............20...............before me.
*Signature...............
*Designation...............
*Signature and designation of the officer authorized under rule 38 of the
Citizenship Rules, 2009,
(This Form complete in all respects shall be submitted to the designated
officer under rule 11A within whose jurisdiction the applicant is ordinarily
resident for transmission to the Empowered Committee as specified in rule 11A)
DOCUMENTS TO BE ATTACHED WITH THE APPLICATION BY THE APPLICANT
(1)
A copy of any one of the document in Schedule 1A
(2)
A copy of any one of the document in Schedule 1B
(3)
An Affidavit in format as in Schedule 1C
(4)
A copy of the valid or expired Foreign Passport, if
available
(5)
A copy of the valid or expired Residential Permit,
if available
(6)
Evidence of the date of birth of the parents viz. a
copy of the passport or birth certificate.
In case of nonavailability of passport of mother/ father, birth
certificate of the applicant
clearly indicating the name, address and nationality of mother/ father.";
(ii)
after Form III, the following Form shall be
inserted, namely:-
|
"FORM III A |
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|
[See rule
10A(1)(b)] |
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|
The Citizenship
Rules, 2009 |
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|
|
APPLICATION FOR
REGISTRATION AS A CITIZEN OF INDIA UNDER SECTION 6B OF THE CITIZENSHIP ACT,
1955 MADE BY A PERSON WHO IS/HAS BEEN MARRIED TO A CITIZEN OF INDIA
FULFILLING THE CONDITIONS UNDER SECTION 5(1)(c) OF THE ACT |
Note: Please write/print in BLOCK LETTERS
PART I
1.
I,
.........................(mention full name) resident of (with Tehsil,
District, State and Country)......................... of full age and capacity
and was born at (with Tehsil, District, State and
Country)......................... on ......................... and am a citizen
of .........................
2.
My
fathers full name is ..........................and he was born at (complete
postal address) .......................... on .......................... and he
is a citizen of..........................
3.
My
mothers full name is .......................... and she was born at (with
Tehsil, District, State and Country).......................... on ..........................
and she is a citizen of..........................
4.
I was
married at (with Tehsil, District, State and Country)
.......................... on .......................... to Shri/ Smt
.......................... (full name of husband/ wife)
5.
My
husband/ wife was born at (with Tehsil, District, State and Country)
..........................on .......................... and he/she is a citizen
of India by birth/ descent/ registration */ naturalization*
6.
My
marriage subsists Yes / No
7.
Details
of residence in India:
(a)
Date of
entry into India ...........
(b)
I have
resided in India continuously for a period of 12 months immediately preceding
the date of application Yes/No
(c)
During
the eight years immediately preceding the said period of twelve months, I have
resided in India for period amounting in the aggregate to not less than six
years Yes/No
(d)
Details
with address of residence in India for the last nine years
|
S.No. |
Details with
address of residence in India for the last nine years |
From |
To |
Years Months |
|
1 |
2 |
3 |
4 |
5 |
|
|
|
|
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|
8.
(a)
Sex:......................
(b) Occupation
:......................
(c) If in service, address of
employer:......................
(d) Mark of identification:
......................
9.
Please
specify which of the minority community from Afghanistan, Bangladesh and
Pakistan, you belong to namely, Hindu, Sikhs, Buddhists, Jains, Parsis and
Christians......................
10. Passport particulars: (if
available)
(a) Country:......................
(b) Number: ......................
11. Visa valid up to (if
available):......................
12. Details of family members who are
staying in India with the applicant:
|
S.No. |
Name |
Present Address |
Relationship |
Age |
|
1 |
2 |
3 |
4 |
5 |
|
|
|
|
|
|
13. Details of criminal proceedings,
if any:
|
S.No. |
Nature of the
criminal proceedings |
Date and place of
registering the case |
Present status of
the case |
Judgment of the
court |
|
1 |
2 |
3 |
4 |
5 |
|
|
|
|
|
|
PART II
14.
I
have/have not previously renounced or been deprived of the citizenship of
India.
(If the applicant has renounced his Indian citizenship, here state the
date on which the declaration of renunciation was made; or if he has been
deprived of his citizenship state the date on which and the authority by whom,
the order of deprivation was made)
15.
I
have/have not previously applied for registration as a citizen of India and the
application has /has not been rejected.
16.
I hereby
declare that my intention is to make India as permanent home and I undertake
that the citizenship of my country shall stand renounced irrevocably in the event
of my application being approved and that I shall not raise any claim on it in
future.
17.
I,
...................... do solemnly and sincerely declare that the foregoing
particulars stated in this application are true and I make this solemn
declaration conscientiously believing the same to be true.
Date: ......................Signature of applicant:......................
Made and subscribed this ......................day
......................of ......................20......................before
me.
**Signature......................**Designation......................
Oath of Allegiance
I, ............................................ 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
fulfill my duties as a citizen of India.
Signature of applicant ......................
Affirmed/Sworn and subscribed this......................date of......................20......................before
me.
**Signature ......................
**Designation ......................
*If a citizen of India by registration or naturalization, please mention
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)
(This Form complete in all respects shall be submitted to the designated
officer under rule 11A within whose jurisdiction the applicant is ordinarily
resident for transmission to the Empowered Committee as specified in rule 11A)
DOCUMENTS TO BE ATTACHED WITH THE APPLICATION BY THE APPLICANT
(1)
A copy of any one of the document in Schedule 1A
(2)
A copy of any one of the document in Schedule 1B
(3)
An Affidavit in format as in Schedule 1C
(4)
A copy of the valid or expired Foreign Passport, if
available
(5)
A copy of the valid or expired Residential Permit,
if available
(6)
Evidence of his/her husbands/wifes Indian
nationality viz. copy of Indian passport or birth certificate.
(7)
A copy of marriage certificate issued by the
Registrar of Marriage.";
(iii) after
Form IV, the following Form shall be inserted, namely:-
"FORM IVA
[See rule 10A(1)(c)]
The Citizenship Rules, 2009
APPLICATION FOR REGISTRATION OF A MINOR CHILD UNDER SECTION 6B OF THE
CITIZENSHIP ACT, 1955 FULFILLING THE CONDITIONS UNDER SECTION 5(1)(d) OF THE
ACT
Note: Please write/print in BLOCK LETTERS
PART I
1.
Full name of the minor
child:.............................
2.
Sex: .............................
3.
Place& Country of
Birth.............................
4.
Date of
birth:..........................................................
5.
Mark of
identification..........................................................
6.
Present
address..........................................................
7.
(i) Fathers full name: .............................
(ii) Citizen of India by birth/descent/registration*/naturalization*:
.............................
(iii) Occupation:.............................
(iv) Passport particulars (if available):
(a)
Country.............................(b)
Number.............................
(v) Visa valid up to (if available).............................
8.
(i) Mothers full name:.............................
(ii) Citizen of India by birth/descent/registration*/naturalization*:
.............................
(iii)
Occupation:..........................................................
(iv) Passport particulars (if available) :
(a)
Country.............................(b)
Number.............................
(v) Visa valid up to (if available).............................
9.
Please specify which of the minority community from
Afghanistan, Bangladesh and Pakistan, you belong to namely, Hindu, Sikhs,
Buddhists, Jains, Parsis and Christians.............................
10.
Date of entry into
India:.............................
11.
Details of criminal proceedings, if any
|
S.No. |
Nature
of the criminal proceedings |
Date and place of
registering the case |
Present status of
the case |
Judgment of the
court |
|
1 |
2 |
3 |
4 |
5 |
|
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PART II
12.
I................ a citizen of India and a
parent/guardian of ................ to whom the foregoing particulars relate,
hereby apply on behalf of my child for registration as a citizen of India.
13.
I hereby declare that my intention is to make India
as permanent home in respect of my child and undertake that the citizenship of
his country shall stand renounced irrevocably in the event of the application
being approved and that he shall not raise any claim on it in future.
Date ................Signature of parent/ guardian................
14.
I, ................ do solemnly and sincerely
declare that the foregoing particulars stated in the application are true and I
make this solemn declaration conscientiously believing the same to be true.
Date ................Signature of parent/guardian................
Made and subscribed this ................day of
................20................before me.
Signature................
Designation................
*If a citizen of India by registration or naturalization, please mention
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.
(This Form complete in all respects shall be submitted to the designated
officer under rule 11A within whose jurisdiction the applicant is ordinarily
resident for transmission to the Empowered Committee as specified in rule 11A)
DOCUMENTS TO BE ATTACHED WITH THE APPLICATION BY THE APPLICANT
1.
A copy of any one of the document in Schedule 1A
2.
A copy of any one of the document in Schedule 1B
3.
An Affidavit in format as in Schedule 1C
4.
A copy of the valid or expired Foreign Passport, if
available
5.
A copy of the valid or expired Residential Permit,
if available
6.
Proof of Indian citizenship of both the parents viz.
copy of Indian passport/birth certificate.
7.
In case of guardian, enclose proof of
guardianship.";
(iv)
after Form V, the following Form shall be inserted,
namely:-
|
"FORM VA |
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|
|
[See rule 10A
(1)(d)] |
|
|
|
The Citizenship
Rules, 2009 |
|
|
|
APPLICATION FOR
REGISTRATION AS A CITIZEN OF INDIA UNDER SECTION 6B OF THE CITIZENSHIP ACT,
1955 MADE BY A PERSON WHOSE PARENTS ARE REGISTERED AS CITIZENS OF INDIA UNDER
SECTION 5(1)(a) OR SECTION 6(1) FULFILLING THE CONDITIONS UNDER SECTION
5(1)(e) OF THE ACT |
Note: Please write/print in BLOCK LETTERS
PART I
1.
I,
................ (mention full name) resident of (with Tehsil, District, State
and Country)................ of full age and capacity and was born at (with
Tehsil, District, State and Country) ................ on................ and am
a citizen of ................
2.
My
fathers full name is ................ and he was born at (with Tehsil,
District, State and Country) ................ on ................ and he is a
citizen of................ , and he was registered as a citizen of India under
section 5(1)(a)/section 6(1)vide certificate No................dated................
3.
My
mothers full name is ................ and she was born at (with Tehsil,
District, State and Country) ................ on ................ and she is a
citizen of................ and he was registered as a citizen of India under
section 5(1)(a)/section 6(1)vide certificate
No................dated................
4.
My
wifes/husbands full name is ................ and he/she was born at (with
Tehsil, District, State and Country)................ on................ and
he/she is a citizen of................
5.
(a)
Sex:................
(b) Occupation :................
(c) If in service, address of
employer:................
(d) Mark of identification:
................
6.
Please
specify which of the minority community from Afghanistan, Bangladesh and
Pakistan, you belong to namely, Hindu, Sikhs, Buddhists, Jains, Parsis and
Christians................
7.
Date of
entry into India................
8.
Passport
particulars: (if available)
(a)
Country:................
(b)
Number:
................
9.
Visa
valid up to (if available):................
10.
Details
of family members who are staying in India with the applicant:
|
S.No. |
Name |
Present Address |
Relationship |
Age |
|
1 |
2 |
3 |
4 |
5 |
|
|
|
|
|
|
11. Details of criminal proceedings,
if any:
|
S.No. |
Nature of the
criminal proceedings |
Date and place of
registering the case |
Present status of
the case |
Judgment of the
court |
|
1 |
2 |
3 |
4 |
5 |
|
|
|
|
|
|
PART II
12.
I
have/have not previously renounced or been deprived of the citizenship of
India.
(If the applicant has renounced his Indian citizenship, here state the
date on which the declaration of renunciation was made; or if he has been
deprived of his citizenship, state the date on which and the authority by whom,
the order of deprivation was made.)
13.
I
have/have not previously applied for registration as a citizen of India and the
application has/has not been rejected.
14.
I hereby
declare that my intention is to make India as permanent home and I undertake
that the citizenship of my country shall stand renounced irrevocably in the
event of my application being approved and that I shall not raise any claim on
it in future.
15.
I.......................
do solemnly and sincerely declare that the foregoing particulars, stated in
this application are true and I make this solemn declaration conscientiously
believing the same to be true.
Date: .......................Signature of applicant
:.......................
Made and subscribed this .......................day
.......................of
.......................20.......................before me.
*Signature.......................
*Designation.......................
Oath of Allegiance
I, ....................... (here mention the name of the applicant) 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 fulfill my duties as a citizen of India.
Signature of applicant .......................
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
(This Form complete in all respects shall be submitted to the designated
officer under rule 11A within whose jurisdiction the applicant is ordinarily
resident for transmission to the Empowered Committee as specified in rule 11A)
DOCUMENTS TO BE ATTACHED WITH THE APPLICATION BY THE APPLICANT
1.
A copy of any one of the document in Schedule 1A
2.
A copy of any one of the document in Schedule 1B
3.
An Affidavit in format as in Schedule 1C
4.
A copy of the valid or expired Foreign Passport, if
available
5.
A copy of the valid or expired Residential Permit,
if available
6.
Copies of Indian Citizenship Certificates issued
under Section 5(1)(a) or 6(1) of the Citizenship Act, 1955 of both the
parents.";
(v)
after Form VI, the following Form shall be inserted,
namely:-
|
"FORM VIA |
|
|
|
[See rule 10A(1)(e)] |
|
|
|
The Citizenship
Rules, 2009 |
|
|
|
APPLICATION FOR
REGISTRATION AS A CITIZEN OF INDIA UNDER SECTION 6B OF THE CITIZENSHIP ACT,
1955 MADE BY A PERSON WHO OR EITHER OF THE PARENTS WAS A CITIZEN OF
INDEPENDENT INDIA FULFILLING THE CONDITIONS UNDER SECTION 5(1)(f) OF THE ACT |
Note: Please write/print in BLOCK LETTERS
PART I
1.
I,
....................... (mention full name) resident of (complete postal
address) ....................... of full age and capacity and was born at (with
Tehsil, District, State and Country) ....................... on
....................... and am a citizen of .......................
2.
My
fathers full name is ....................... and he was born at (with Tehsil,
District, State and Country) ....................... on.......................
and he is a citizen of.......................
3.
My
mothers full name is ....................... and she was born at (with Tehsil,
District, State and Country)....................... on .......................
and she is a citizen of.......................
4.
My
wifes/husbands full name is ....................... and he/she was born at
(with Tehsil, District, State and Country) ....................... on
....................... and he/she is a citizen of.......................
5.
..............................................
I or either of my parents ceased to be an Indian citizen by virtue of section
9(1) consequent to my or their acquiring the citizenship
of....................... (name ....................... of
....................... country .......................
on.......................
6.
Details
of residence in India:
(a)
Date of
entry into India .......................
(b)
I have
resided in India continuously for a period of 12 months immediately preceding
the date of application Yes/No
Details of residence in India for
the last five years:
|
S.No. |
Details with
address of residence in India for the last nine years |
From |
To |
Years Months |
|
1 |
2 |
3 |
4 |
5 |
|
|
|
|
|
|
7.
(a)
Sex:........................
(b) Occupation
:........................
(c) If in service, address of
employer:........................
(d) Mark of identification:
........................
8.
Please
specify which of the minority community from Afghanistan, Bangladesh and
Pakistan, you belong to namely, Hindu, Sikhs, Buddhists, Jains, Parsis and
Christians........................
9.
Passport
particulars: (if available)
(a)
Country:........................
(b) Number: ........................
10.
Visa
valid up to (if available):........................
11.
Details
of family members who are staying in India with the applicant:
|
S.No. |
Name |
Present Address |
Relationship |
Age |
|
1 |
2 |
3 |
4 |
5 |
|
|
|
|
|
|
12. Details of criminal proceedings,
if any:
|
S.No. |
Nature of the
criminal proceedings |
Date and place of
registering the case |
Present status of
the case |
Judgment of the
court |
|
1 |
2 |
3 |
4 |
5 |
|
|
|
|
|
|
PART II
13. I have/have not previously renounced or been deprived of the citizenship
of India.
(If the applicant has renounced his Indian citizenship, here state the
date on which the declaration of renunciation was made; or if he has been
deprived of his citizenship state the date on which and the authority by whom,
the order of deprivation was made.)
14.
I
have/have not previously applied for registration as a citizen of India and the
application has/has not been rejected.
15.
I hereby
declare that my intention is to make India as permanent home and I undertake
that the citizenship of my country shall stand renounced irrevocably in the
event of my application being approved and that I shall not raise any claim on
it in future.
16.
I.....................
do solemnly and sincerely declare that the foregoing particulars, stated in
this application are true, and I make this solemn declaration conscientiously
believing the same to be true.
Date .....................Signature of applicant .....................
Made and subscribed this.....................day of
.....................20 .....................before me.
*Signature.....................
*Designation.....................
Oath of Allegiance
I,..................... 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 fulfill my duties as a
citizen of India.
Signature of applicant .....................
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
(This Form complete in all respects shall be submitted to the designated
officer under rule 11A within whose jurisdiction the applicant is ordinarily
resident for transmission to the Empowered Committee as specified in rule 11A)
DOCUMENTS TO BE ATTACHED WITH THE APPLICATION BY THE APPLICANT
1.
A copy of any one of the document in Schedule 1A
2.
A copy of any one of the document in Schedule 1B
3.
An Affidavit in format as in Schedule 1C
4.
A copy of the valid or expired Foreign Passport, if
available
5.
A copy of the valid or expired Residential Permit,
if available
6.
Evidence that the applicant or either of his parents
was a citizen of Independent India viz. copy of passport or birth certificate.";
(vi) after
Form VII, the following Form shall be inserted, namely:-
|
"FORM VIIA |
|
|
|
[See rule
10A(1)(f)] |
|
|
|
The Citizenship
Rules, 2009 |
|
|
|
APPLICATION FOR
REGISTRTION AS A CITIZEN OF INDIA UNDER SECTION 6B OF THE CITIZENSHIP ACT,
1955 MADE BY A PERSON WHO IS REGISTERED AS AN OVERSEAS CITIZEN OF INDIA
CARDHOLDER UNDER SECTION 7 A FULFILLING THE CONDITIONS UNDER SECTION 5(1)(g)
OF THE ACT |
Note: Please write/print in BLOCK LETTERS
PART I
1.
I,
..................... (mention full name) resident of (complete postal
address)..................... of full age and capacity and was born at (with
Tehsil, District, State and Country) ..................... on and is a citizen
of .....................
2.
My
fathers full name is ..................... and he was born at (with Tehsil,
District, State and Country) ..................... on ..................... and
he is a citizen of.....................
3.
My
mothers full name is ..................... and she was born at (with Tehsil,
District, State and Country)..................... on ..................... and
she is a citizen of.....................
4.
My
wifes/husbands full name is ..................... and he/she was born at (with
Tehsil, District, State and Country) ..................... on
..................... and is a citizen of .....................
5.
I was
registered as an overseas citizen of India cardholder under section 7A vide
certificate of registration No ..................... dated
.....................
6.
Details
of residence in India:
(a)
Date of
entry into India .....................
(b)
I have
resided in India continuously for a period of 12 months immediately preceding
the date of application Yes/No
|
S.No. |
Details with
address of residence in India for the last nine years |
From |
To |
Years Months |
|
1 |
2 |
3 |
4 |
5 |
|
|
|
|
|
|
7.
(a) Sex:
........................
(b)
Occupation........................
(c) If in service, address of
employer: ........................
(d) Mark of identification:
........................
8.
Please
specify which of the minority community from Afghanistan, you belong to namely,
Hindu, Sikhs, Buddhists, Jains, Parsis and Christians........................
9.
Passport
particulars, if available,:
(a) Country:........................
(b)
Number
........................
10.
Visa
valid up to (if available):........................
11. Details of family members who are
staying in India with the applicant:
|
S.No. |
Name |
Present Address |
Relationship |
Age |
|
1 |
2 |
3 |
4 |
5 |
|
|
|
|
|
|
12. Details of criminal proceedings,
if any:
|
S.No. |
Nature of the
criminal proceedings |
Date and place of
registering the case |
Present status of
the case |
Judgment of the
court |
|
1 |
2 |
3 |
4 |
5 |
|
|
|
|
|
|
PART II
13. I have/have not previously renounced for been deprived of the citizenship
of India.
(If the applicant has been deprived of his Indian Citizenship, here State
the date on which the declaration of renunciation was made; or if he has been
deprived of his citizenship state the date on which and the authority by whom,
the order of deprivation was made).
14.
I
have/have not previously applied for registration as a citizen of India and the
application has/has not been rejected.
15.
I hereby
declare that my intention is to make India as permanent home and I undertake
that the citizenship of my country shall stand renounced irrevocably in the
event of my application being approved and that I shall not raise any claim on
it in future.
16.
I,
...................... do solemnly and sincerely declare that the foregoing
particulars, stated in this application are true, and I make this solemn
declaration conscientiously believing the same to be true.
Date ......................Signature of applicant ......................
Made and subscribed this...................... day
of...................... 20...................... before me.
*Signature ............................................
*Designation ............................................
Oath of Allegiance
I, .................................................................. 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 fulfill my duties as a citizen of India.
Signature of applicant ............................................
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
(This Form complete in all respects shall be submitted to the designated
officer under rule 11A within whose jurisdiction the applicant is ordinarily
resident for transmission to the Empowered Committee as specified in rule 11A)
DOCUMENTS TO BE ATTACHED WITH THE APPLICATION BY THE APPLICANT
1.
A copy of any one of the document in Schedule 1A
2.
A copy of any one of the document in Schedule 1B
3.
An Affidavit in format as in Schedule 1C
4.
A copy of the valid or expired Foreign Passport, if
available
5.
A copy of the certificate of registration as
overseas citizen of India cardholder under section 7A.";
(vii)
in Form VIII, in serial number 12, -
(i)
in clause (c), before the word During, the following
words, brackets and letter shall be inserted, namely: -
"In case of applicants not covered by (d) below-";
(ii)
after clause (c), the following shall be inserted,
namely:-
"(d) In case of applicants belonging to Hindu,
Sikh, Buddhist, Jain, Parsi or Christian community in Afghanistan, Bangladesh
or Pakistan - During the fourteen years immediately preceding the said period
of twelve months, I have resided in India for a period amounting in the
aggregate to not less than five years Yes/ No
|
S.No. |
Details with
address of residence in India for the last fourteen years |
From |
To |
Years
Months |
|
1 |
2 |
3 |
4 |
5 |
|
|
|
|
|
|
(viii)
after Form VIII, the following Form shall be
inserted, namely:-
|
"FORM VIIIA |
|
|
|
[See rule 10A (1)
(g)] |
|
|
|
The Citizenship
Rules, 2009 |
|
|
|
APPLICATION FOR
NATURALIZATION AS A CITIZEN OF INDIA UNDER SECTION 6B OF THE CITIZENSHIP ACT,
1955 |
Note: Please write/print in BLOCK LETTERS
PART I
1.
Full name
of the applicant:...................If commonly known by another name, enter
such name here:...................
2.
Present
address : ......................................
3.
(a)
Sex:......................................
(b)
Occupation:......................................
(c) If in service, address of
employer:......................................
(d) Mark of
identification:......................................
4.
Please
specify which of the minority community from Afghanistan, Bangladesh and
Pakistan, you belong to, namely, Hindu, Sikhs, Buddhists, Jains, Parsis and
Christians ...................
5.
Place and
date of birth:......................................
6.
Nationality
by birth:......................................
7.
Present
nationality, if different:......................................
8.
(a) Marital
Status:......................................
(b) If married, give date and
place of marriage and nationality of the spouse ...................
(c) Husbands or wifes
name:...................
9.
Fathers
full name is................... resident of ................... and he was born
at (with Tehsil, District, State and Country) ................... on
................... and is a citizen of...................
10.
Mothers
full name is................... resident of................... and she was born
at (with Tehsil, District, State and Country) ................... .on ...................
and is a citizen of...................
11.
Whether
the applicant is a subject or citizen of any country where an Indian citizen is
prevented by law or practice of that country from becoming a subject or citizen
of that country by naturalisation. :...................
12.
Indian
language that the applicant has adequate knowledge of (languages as specified
in the Eighth Schedule to the Constitution of India) :...................
13.
Details
of residence in India:
(a)
Date of
entry into India ...................
(b)
I have
resided in India continuously for a period of twelve months immediately
preceding the date of application. Yes/No
(c)
During
the fourteen years immediately preceding the said period of twelve months, I
have resided in India for a period amounting in the aggregate to not less than
five years. Yes/No
|
S.No. |
Details with
address of residence in India for the last fourteen years |
From |
To |
Years & months |
|
1 |
2 |
3 |
4 |
5 |
|
|
|
|
|
|
14. Reasons for which applicant
wishes to acquire Indian citizenship:
15. Passport particulars (if
available):
(a) Country:............... (b)
Number:...............
16. Visa valid up to (if
available):...............
17. Details of family members who are
staying in India with the applicant:
|
S.No. |
Name |
Present Address |
Relationship |
Age |
|
1 |
2 |
3 |
4 |
5 |
|
|
|
|
|
|
18. Details of criminal proceedings,
if any:
|
S.No. |
Nature of the
criminal proceedings |
Date and place of
registering the case |
Present status of
the case |
Judgment of the
court |
|
1 |
2 |
3 |
4 |
5 |
|
|
|
|
|
|
19. Name and address of a person
whose affidavit testifying to the character of the applicant is attached
herewith: ................
PART II
20. I have/have not previously
renounced or been deprived of the citizenship of India.
(If the applicant has renounced
his Indian citizenship, here state the date on which the declaration of
renunciation was made; or if he has been deprived of his citizenship, state the
date on which and the authority by whom, the order of deprivation was made.)
21.
I
have/have not previously applied for naturalization as a citizen of India and
the application has/has not been rejected.
22.
I hereby
declare that my intention is to make India as permanent home and I undertake
that the citizenship of my country shall stand renounced irrevocably in the
event of my application being approved and that I shall not raise any claim on
it in future.
23.
I..................do
solemnly and sincerely declare that the foregoing particulars, stated in this
application are true, and I make this solemn declaration conscientiously
believing the same to be true.
Date: ..................
Signature of
applicant:.................
.
Oath of allegiance
I, .................. 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 of
applicant..................
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.
Affidavit to accompany the application
for a certificate of naturalization under the Citizenship Act, 1955**. In the
matter of the application for a certificate of naturalization under the
Citizenship Act, 1955,
I.................. son
of.................. residing at .................. make oath and do solemnly
and sincerely affirm that the statements contained in my application here unto
annexed are true to the best of my knowledge and belief.
If, at any time before a
certificate is issued to me, the accuracy of any of the foregoing particulars
is affected by an alteration in circumstances, I undertake to inform the
Secretary to the Government of India in the Ministry of Home Affairs in writing
forthwith.
Place ..................Signature
of applicant ..................
Date ..................
**Affidavit to be attested by
Notary/Oath Commissioner/Magistrate.
Affidavit testifying the
character of the applicant.
(vide item 19)
In the matter of an application
for a certificate of naturalisation under the Citizenship Act, 1955, made by
.................. (name of the applicant), I ..................aged
..................years, by occupation.................. son of
.................. residing at .................. make oath and do solemnly and
sincerely affirm that I am an Indian citizen and I vouch for ..................
s (Name of applicant) good character.
Signature..................
Name..................
Full postal address
(This Form complete in all
respects shall be submitted to the designated officer under rule 11A within
whose jurisdiction the applicant is ordinarily resident for transmission to the
Empowered Committee as specified in rule 11A)
DOCUMENTS TO BE ATTACHED WITH THE
APPLICATION BY THE APPLICANT
1.
A copy of
any one of the document in Schedule 1A
2.
A copy of
any one of the document in Schedule 1B
3.
An
Affidavit in format as in Schedule 1C
4.
A copy of
the valid or expired Foreign Passport, if available
5.
A copy of
the valid or expired Residential Permit, if available
6.
One
affidavit from self (applicant) and one affidavit from an Indian national
testifying to the character of the applicant in the prescribed language
available in the application form.";
(ix)
In Form IX, -
(a)
in the
heading, after the brackets and letter "(g)", the words, figure and
letter "OR SECTION 6B" shall be inserted;
(b)
in the
opening paragraph, after the word and figure "section 5", the words,
figure and letter "or section 6B" shall be inserted;
(x) after Form X, the following Form
shall be inserted, namely:-
|
"FORM XA |
|
|
|
[See rule 14(2A)] |
|
|
|
The Citizenship
Rules, 2009 |
|
|
|
GOVERNMENT OF INDIA
MINISTRY OF HOME AFFAIRS CERTIFICATE OF REGISTRATION |
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 6B and fulfilling the conditions under
section *5(1)(a)/(c)/(d)/(e)/(f)) of the Citizenship Act, 1955 with effect from
the date of entry into India as mentioned in 8 below -
1.
Name :
2.
Name of
father :
3.
Name of
mother :
4.
Name of
the husband/wife :
5.
Date of
birth :
6.
Place of
birth :
7.
Previous
nationality :
8.
Date of
Entry:
9.
Occupation
:
10.
Marks of
identification :
11.
Address :
_____________________ _____________________
Signature & Seal of Issuing
Authority
PHOTOGRAPH
Signature of Registered Person Place
of Issue ................
Date of Issue................
*Strike out whichever is not
applicable.";
(xi)
after
Form XI, the following Form shall be inserted namely:-
|
"FORM XIA |
|
|
|
[See rule 14(2A)] |
|
|
|
The Citizenship
Rules,2009 |
|
|
|
GOVERNMENT OF INDIA
MINISTRY OF HOME AFFAIRS CERTFICATE OF REGISTRATION |
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 6B and fulfilling the conditions under section
5(1)(g) of the Citizenship Act, 1955 with effect from the date of entry into
India as mentioned in 8 below
1.
Name :
2.
Name of
father :
3.
Name of
mother :
4.
Name of
husband/wife :
5.
Date of
birth :
6.
Place of
birth :
7.
Previous
nationality :
8.
Date of Entry:
9.
Occupation
:
10.
Certificate
of Registration number, date and place of issue of overseas citizen of India
Cardholder :
11.
Marks of
identification :
12.
Address
:_____________________ _____________________
PHOTOGRAPH
Signature & Seal of Issuing
Authority
Signature of Registered Person
Place of Issue................
Date of
issue................";
(xii)
after
Form XII, the following Form shall be inserted namely:-
|
"FORM XIIA |
|
|
|
[See rule 15(1A)] |
|
|
|
The Citizenship
Ruls,2009 |
|
|
|
GOVERNMENT OF INDIA
MINISTRY OF HOME AFFAIRS CERTIFICATE OF NATURALISATION |
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 naturalization with effect from the
date of entry into India as mentioned in 6 below, and declares that 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 ................
PHOTOGRAPH
Signature and Seal of Issuing
Authority
Particulars
1.
Name:................................................
2.
Address
................................................
3.
Occupation
................................................
4.
Place and
date of birth ................................................
5.
5.Previous
nationality
6.
Date of
Entry ................................
7.
Marital
Status:................................
8.
Mark of
identification:................................
9.
Name and
nationality of wife/husband:................................
10.
Name and
nationality of father:................................................
11.
Name and
nationality of mother:................";
(xiii) in Form XIII, in the heading,
after the brackets and letter "(f)", the words, figure and letter
"OR SECTION 6B" shall be inserted;
(xiv) in Form XIV, in the heading,
after the brackets and letter "(c)", the words, figure and letter
"OR SECTION 6B" shall be inserted;
(xv) in Form XV, in the heading, after
the brackets and letter "(d)", the words, figure and letter "OR
SECTION 6B" shall be inserted;
(xvi) in Form XVI, in the heading,
after the brackets and letter "(g)", the words, figure and letter
"OR SECTION 6B" shall be inserted;
(xvii)
in Form
XVII, in the heading, after the bracket and figure "(1)", the words,
figure and letter "OR SECTION 6B" shall be inserted.
Rule 10.
In the
said rules, after Schedule I, the following Schedules shall be inserted,
namely:-
|
"SCHEDULE IA |
|
|
|
[see rule 10A] |
|
|
|
THE CITIZENSHIP
RULES, 2009 |
List of Documents to prove that the applicant is a national of Afghanistan or
Bangladesh or Pakistan [for applicants submitting application under section 6B]
(1)
Copy of
the passport issued by the Government of Afghanistan or Bangladesh or Pakistan
(2)
Registration
Certificate or Residential Permit issued by the Foreigners Regional
Registration Officer (FRRO) or Foreigners Registration Officer (FRO) in India
(3)
Birth
certificate issued by a Government authority in Afghanistan or Bangladesh or
Pakistan
(4)
School
certificate or Educational certificate issued by the School or College or Board
or University authorities in Afghanistan, Bangladesh or Pakistan
(5)
Identity
Document of any kind issued by Government of Afghanistan or Bangladesh or
Pakistan or any other Government authorities or Government agencies in these
countries
(6)
Any
License or Certificate issued by a Government authority of Afghanistan,
Bangladesh or Pakistan
(7)
Land or
tenancy records in Afghanistan or Bangladesh or Pakistan
(8)
Any
document that shows that either of the parents or grandparents or great
grandparents of the applicant is or had been a citizen of one of the three
countries i.e. Afghanistan or Bangladesh or Pakistan
(9)
Any other
document issued by a Government authority or a Government agency in Afghanistan
or Bangladesh or Pakistan which will establish that the applicant is from
Afghanistan or Bangladesh or Pakistan
Note : The above documents will
be admissible even beyond their validity period.
*******
|
SCHEDULE IB |
|
|
|
[see rule 10A] |
|
|
|
THE CITIZENSHIP RULES,
2009 |
List of Documents to prove that the applicant has entered into India on or
before 31.12.2014 [for applicants submitting application under section 6B]
(1)
Copy of
the visa and immigration stamp on arrival in India
(2)
Registration
Certificate or Residential Permit issued by the Foreigners Regional
Registration Officer (FRRO) or Foreigners Registration Officer (FRO) in India
(3)
Slip
issued by the Census Enumerators in India to such persons while conducting
census related survey
(4)
Government
issued license or certificate or permit in India (including Driving License,
Aadhaar Card etc.)
(5)
Ration
Card of the applicant issued in India
(6)
Any
letter issued by the Government or Court to the applicant with official stamp
(7)
Birth
certificate of the applicant issued in India
(8)
Land or
tenancy records or registered rental agreement in India in the name of the
applicant
(9)
PAN Card
issuance document bearing the date of issuance
(10)
Any other
document issued by the Central Government or State Government or any Public
Sector Undertakings of Central Government or State Government or any financial
institutions like Banks or any other Public Authority
(11)
Certificate
issued by an elected member of any rural or urban body or officer thereof or a
revenue officer
(12)
Record
and account details relating to and issued by the Banks (including Private
Banks) or Post Office accounts in the name of the applicant
(13)
Insurance
policies issued by the Insurance companies in India in the name of the
applicant
(14)
Electricity
connection papers or Electricity Bills or other Utility Bills in the name of
the applicant
(15)
Court or
Tribunal Records or Processes in India in respect of the applicant
(16)
Document
showing service or employment under any employer in India supported by
Employees Provident Fund (EPF)/ General Provident Fund/ Pension/ Employees
State Insurance Corporation (ESIC) documents
(17)
School
leaving certificate of the applicant issued in India
(18)
Academic
certificate issued by a school or college or a board or a University or a
government institution
(19)
Municipality
trade license issued to the applicant
(20)
Marriage
Certificate
Note : (i) The above documents
should have been issued by an Indian Authority and will be admissible even
beyond their validity period
(ii) The documents should
establish that the applicant had entered India on or before 31.12.2014
*******
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SCHEDULE IC |
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[see rule 10A] |
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THE CITIZENSHIP
RULES, 2009 |
Specimen of the Affidavit to be sworn before and attested by a Judicial
Magistrate or an Executive Magistrate or an Oath Commissioner or a Notary
Public to be submitted along with the application [To be executed on
non-judicial stamp paper of rupees Ten]
AFFIDAVIT
I, ..................... son/ daughter/ wife of .....................
resident of ..................... do hereby solemnly declare and affirm as
follows:-
(i) That I am an Afghan/ Bangladeshi/
Pakistani national belonging to Hindu/ Sikh/ Buddhist/ Jain/ Parsi/ Christian
community in that country (strike out whichever is not applicable) on the date
of my entry into India and continue to belong to this community on the date of
submission of this application and was residing at ..................... (write
full postal address in that country). An Eligibility Certificate* from a
locally reputed community institution is enclosed.
(ii) That I am exempted by the Central
Government under clause (c) of sub-section (2) of section 3 of the Passport
(Entry into India) Act, 1920 and from the application of the provisions of the
Foreigners Act, 1946 or any rule or order made thereunder in terms of Ministry
of Home Affairs Notification No. G.S.R. 685(E) and Order No. G.S.R. 686(E)
dated 07.09.2015 and Notification No. G.S.R. 702(E) and Order No. G.S.R. 703(E)
dated 18.07.2016.
(iii) That I entered into India on
..................... (Date, month and year to be given as available)
(iv)
I am
aware that it is an offence under the Citizenship Act, 1955 to make a false
representation or concealment of any material fact and that if it is found
later that wrong information has been furnished by me in this Affidavit and/ or
in the Eligibility Certificate, I shall be deprived of my Indian citizenship ab
initio.
VERIFICATION
Verified at ..................... (Place) this ..................... day
of ..................... (month & year) that the contents of the above
affidavit are true and correct to the best of my knowledge and belief and
nothing has been concealed therein.
DEPONENT
Attestation with stamp
*ELIGIBILITY CERTIFICATE
(Format of the Eligibility Certificate from the locally reputed
community institution)
TO WHOMSOEVER IT MAY CONCERN
I, ..................... (name), son/ daughter/ wife of
..................... (name) residing at ..................... (full postal
address) hereby confirm that Mr./Mrs/Ms. ..................... (name of the
Afghan/ Bangladeshi/ Pakistani national) ..................... son/daughter/
wife of ..................... (name) , residing at ..................... (full
postal address) is known to me and to the best of my knowledge and belief, he/
she belongs to Hindu/ Sikh/ Buddhist/ Jain/ Parsi/ Christian community (strike
out whichever is not applicable) and continues to be a member of the above
mentioned community.
(Signature)
Name of the person giving the certificate
Name and address of the community Institution
Telephone/ Mobile No. : .....................
Date:
Place:.....................".
Rule 11.
In the said rules, in Schedule IV, after serial number 2 and the entries
relating thereto the following serial number and entries shall be inserted,
namely:-
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"2A |
Registration or
Naturalisation as a citizen of India under section 6B of the Act - With the
application |
50 |
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