1. I, ....................................................... (here mention name and complete address of applicant including street or lane or village or town, police station and State) of full age and capacity and was born at (with Tehsil, District and State) ...................... ......................... ...................................... .............................on........................

2. My father's full name is /was..........................................and he was born at ............. ............. on........................

3. My mother's full name is /was ....................................... and she was born at ......... ..... ............ on.........................

4. My wife's/husband's full name is/was ............................ and he/she was born at .. ...................  on.........................

5. Details of residence in India :

6. (a) Profession or occupation: ...............................................................

(b) If in service, address of employer: ....................................................

7. Passport particulars:

8. Particulars of visa:

9. Details of family members who are staying in India with the applicant:

PART II

10.I have/have not previously renounced or been deprived of the citizenship of India.

(If the applicant has renounced his or her Indian citizenship, here state the date on which the declaration of renunciation was made; or if he or she has been deprived of his or her citizenship, state the date on which and the authority by whom, the order of deprivation was made.)

11. I have/have not previously applied for registration as a citizen of India and the application has/has not been rejected.

12. I declare that my intention is to make India my permanent home and I undertake that I shall renounce the citizenship of my country in the event of my application being sanctioned.

13.I, ............................................(here mention the name of the applicant) 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:............................

Made and subscribed this ....................day .....................of .................. 20.............before me.

*Signature.......................

* Designation....................

14. I, the undersigned, hereby state that I am an Indian citizen otherwise than by naturalization, that I am a householder, and that I am not the solicitor or agent of.................. I vouch for the correctness of the statement made by..............................in his/her application for Indian citizenship.

Signature................................. ....

Name ..................................... ....

Full postal address...................... ..

................................................

Oath of Allegiance

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 fulfill 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 authorised under rule 28 of the Citizenship Rules, 1956, before whom the registration, declaration or oath of allegiance is made or taken, (i.e. the Collector, Deputy Commissioner, District Magistrate)

(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 L. T. V/Residential Permit.

3. Evidence of the date of birth of the parents viz. a copy of the passport or birth certificate or domicile certification. issued by the competent authority clearly stating that he/she is a citizen of India.

4. A copy of Bank challan in original amounting to Rs. 500/-deposited in the State Bank of India under Head No. "0070-Other Administrative Services-Other Services-receipts under Citizenship Act."

FORM I A

(See rules 7 and 9)

Acknowledgement for the application for grant of citizenship under section 5(1) (a), (c), (d),(e), (f)and (g) of the citizenship Act, 1955

Received application from Miss/Ms./Mr.................................. d/o, w/o, s/o .................................................... resident of....................... for registration under clauses (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.

Dated:.................

Signature with seal of the receiving officer

FORM IB

(See rule 2A)

The Citizenship Act, 1955-section 4(1)

APPLICATION FOR THE REGISTRATION OF BIRTH OF A MINOR CHILD AT AN INDIAN CONSULATE UNDER SECTION 4(1) OF THE ACT.

Note: Please write/print in BLOCK LETTERS

1. (a) Full name of the minor child: ...............................................................

(b) If he/she has been known by another name, enter that name here: ........................................................................

2. Sex: ..........................................................................................

3. Place and date of birth: ........................................................................

4. Present address:....................................................................

5. (i) Father's full name: ........................................................................

(ii) Citizen of India by birth/descent/ registration* /naturalization *:............. ...........

6. (i) Mother's full name (with maiden surname):.............................................

(ii) Citizen of India by birth/descent/registration */naturalization *......................

7. Profession or Occupation of-

(a) Father: .................................................................................

(b) Mother: .................................................................................

8. Passport particulars of-

(a) Father: .................................................................................

(b) Mother: .................................................................................

Application

9. I ................................. a citizen of India and a parent of ........................... to whom the foregoing particulars relate. I hereby apply on behalf of my child for the registration of his/her birth.

Date ....................

Signature of applicant...........................

10. I ...................................... being the parent of .................................. do solemnly and sincerely declare that my child to whom the foregoing particulars relate does not hold the passport of any other country* *.

11. 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 applicant...........................

Made and subscribed this ..................day of ...........20.... before me.

* * * Signature.............................

***Designation..........................

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

** NOTE: In the event of the child whose particulars are given above acquiring or obtaining the passport of any other country subsequent to the making of this application, the said child shall cease to be a citizen of India by descent if within six months of attaining full age he/she does not renounce the citizenship of the other country in terms of section 4(1A) of the Act.

*** Signature and designation of the officer authorized under rule 28 of the Citizenship Rules, 1956, 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 when completed should be submitted in duplicate to the Indian Mission/Post in the country in which the applicant is ordinarily resident.).]

2[FORM II

(See rule 4)

The Citizenship Act, 1955-section 5(l)(c)

APPLICATION FOR REGISTRATION AS A CITIZEN OF INDIA UNDER SECTION 5(1) (c) OF THE ACT MADE BY A PERSON WHO IS/HAS BEEN MARRIED TO A CITIZEN OF INDIA

Note: Please write/print in BLOCK LETTERS

PART I

1. .......... ................................................................. (here mention  name and complete address of applicant including street or lane or village or town, police station and State) of full age and capacity and was born at (with Tehsil, District and State).................................................................... .......................................... .on ............ ............

2. My father's full name is/was ...................................................and he was born at..............................on........................

3. I was married at.................................on...............to Shri /Smt ............. ............... ............. .(here insert full name of husband/wife)

4. My husband/wife was born at................................... on..................... and he/she is/was a citizen of India by birth/descent/registration/naturalization (tick which ever is applicable).

5. My (husband's/wife's) father's full name is/was.................................and he/she was born at................................ .on.....................

6. My marriage is still subsisting/has terminated:                ................................

7. Details of residence in India :

(a) Date of entry in India: ...........................................................

8. (a) Profession or occupation: .................................................................

(b) If in service, address of employer:......................................................

9. Passport particulars:

10. Particulars of visa:

PART II

11. I have/have not previously renounced or been deprived of the citizenship of India. (If the applicant has renounced his or her Indian citizenship, here state the date on which the declaration of renunciation was made; or if he or she has been deprived of his or her citizenship state the date on which and the authority by whom, the order of deprivation was made) 12. I have/have not previously applied for registration as a citizen of India and the application has /has not been rejected.

13. I declare that my intention is to make India my permanent home and I undertake that I shall renounce the citizenship of my country in the event of my application being sanction. 14.1, ......................................... .(here mention the name of the applicant) 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.................................

Made and subscribed this...................... Day............ ..of 20 ......before me.

*Signature...............................

*Designation...........................

15. 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/her) application for Indian Citizenship.

Signature .....................................

Name ...........................................

Full postal address .........................

Oath of Allegiance

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 fulfill 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 28 of the Citizenship Rules, 1956 before whom the registration, declaration or oath of allegiance is made or taken, (i.e. the Collector, Deputy Commissioner, District Magistrate)

(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 L. T. V/Residential Permit.

3. Evidence of his/her husband's/wife's Indian nationality viz. copy of Indian passport or birth certificate or domicile certificate issued by the competent authority clearly stating that he/she is a citizen of India.

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

5. A copy of Bank challan in original amounting to Rs. 500/- deposited in the State Bank of India under Head No. "0070-Other Administrative Services-Other Services-receipts under Citizenship Act".

FORM III

(See rule 5)

The Citizenship Act, 1955 -section 5(l)(d)

APPLICATION FOR REGISTRATIN OF A MINOR CHILD UNDER SECTION 5(l) (d) OF THE ACT.

Note: Please write/print in BLOCK LETTERS

PART I

1. (a) Full name of the minor child:..............................................................

(b) If he/she has been known by another name, enter that name here........................................................................

2. Sex: ........................................................................................

3. Place and date of birth:.....................................................................

4. Present address..............................................................................

5. (i) Father's full name: .......................................................................

(ii) Citizen of India by birth/descent/registration*/naturalization*:........................

6. (i) Mother's full name: ........................................................................

(ii) Citizen of India by birth/descent/registration*/naturalization*:........................

7. Grounds on which the minor's parents claim Indian Citizenship:............................

8. Minor's details of residence in India: -

PART II

Application

9. I........................................... am a citizen of India and a parent/guardian of .......................... to whom the foregoing particulars relate. I hereby apply on behalf of my/the child for his/her registration as a citizen of India.

Date .................

Signature of applicant...........................

10. 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 .................................

Made and subscribed this ......................day ..................20..........before me.

**Signature..............................

** Designation...........................

11. I, the undersigned, hereby state that I am an Indian citizen otherwise than by naturalization; that I am a 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 Indian citizenship.

Date...................

Signature ........................................

Name .............................................

Full postal address ............................

 * If a citizen of India by registration or naturalization, please refer 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 28 of the Citizenship Rules, 1956 before whom the registration, declaration or oath of allegiance is made or taken, (i.e. the Collector, Deputy Commissioner, District Magistrate)

(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 L. T. V/Residential Permit.

3. A copy of Bank challan in original amounting to Rs. 250/- deposited in the State Bank of India under Head No. "0070-Other Administrative Services-Other Services-receipts under Citizenship Act".

FORM III A

(See rule 5A)

The Citizenship Act, 1955-section 5(l)(e)

APPLICATION FOR REGISTRATION AS A CITIZEN OF INDIA UNDER SECTION 5(l)(e) OF THE ACT, MADE BY A PERSON WHOSE PARENTS ARE REGISTERED AS CITIZENS OF INDIA UNDER SECTION 5(l)(e) OR SECTION 6(1)

Note: Please write/print in BLOCK LETTERS

PART I

1. I.............................................................................. .(here mention name and complete address of applicant, including street or lane or village or town, police station and State) of full age and capacity and was born at (with Tehsil, District and State)..................................................................................................... ..................................on .......................

2. My father's full name is/was ...................................................and he was born at ........................ on ............................ and he was registered as a citizen of India under section 5(1 )(a)/section 6(l)vide certificate No.............. dated.............

3. My mother's full name is/was ...............................................and she was born at ........................ on ............................ and she was registered as a citizen of India under section 5(1 )(a)/section 6( 1 )vide certificate No.............. dated..................

4. My wife's/husband's full name is/was ...................................................... and she/he was born at...................................................on .........................

5. (a) Profession or occupation :.....................................................................

(b) If in service, address of employer:...........................................................

6. Passport particulars:

7. Particulars of visa:

8. Details of family members who are staying in India with the applicant:

 PART II

9. I have/have not previously renounced or been deprived of the citizenship of India.

(If the applicant has renounced his or her Indian citizenship, here state the date on which the declaration of renunciation was made; or if he or she has been deprived of his or her citizenship, state the date on which and the authority by whom, the order of deprivation was made.)

10. I have/have not previously applied for registration as a citizen of India and the applicant has/has not been rejected.

11.1 declare that my intention is to make India my permanent home and I undertake that I shall renounce the citizenship of my country in the event of my application being sanctioned.

12. I, ....................................................(her mention name of the applicant) 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:................................

Made and subscribed this ....................day .....................of .................. 20.............before me.

*Signature................................

* Designation.............................

13. I, the undersigned, hereby state that I am an Indian citizen otherwise than by naturalization, that ! am a householder, and that I am not the solicitor or agent of..................... I vouch for the correctness of the statement made by .................... in his/her application for Indian citizenship.

Signature.................................

Name ....................................

Full Postal Address......................

Oath of Allegiance

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 fulfill 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 authorised under rule 28 of the Citizenship Rules, 1956, before -whom the declaration is made or oath of allegiance is taken. (i.e. the Collector, Deputy Commissioner, District Magistrate)

(This form when completed should 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 the valid Foreign passport.

2. A copy of valid LTV/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. A copy of Bank challan in original amounting to Rs. 500/- deposited in the State Bank of India under Head No. "0070-Other Administrative Services-mother Services-receipts under Citizenship Act. "

FORM III B

(See rule 5B)

The Citizenship Act, 1955-section 5(l)(f)

APPLICATION FOR REGISTRATION AS A CITIZEN OF INDIA UNDER SECTION 5(l) (f) OF THE ACT, MADE BY A PERSON WHO OR EITHER OF THE PARENTS WAS A 

CITIZEN OF INDEPENDENT INDIA

Note: Please write/print in BLOCK LETTERS.

PART I

1. I,                 ................................................................................(here mention name and complete address of applicant including street or lane or village or town, police station and State) of full age and capacity and was born at(with Tehsil, District and State) .................................. ....................... ................................on ..........................

2. My father's full name is /was................................................ ...and he was born at...................... on..............................

3. My mother's full name is /was .............................................. and she was born at....................... .on..............................

4. 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........................................

5. My wife's/husband's full name is/was ................................. and she/lie was born at..................... ..on.............................

6. Details of residence in India :

8. Passport particulars:

9. Particulars of visa:

10. Details of family members who are staying in India with the applicant:

PART II

11. I have/have not previously renounced or been deprived of the citizenship of India.

(If the applicant has renounced his or her Indian citizenship, here state the date on which the declaration of renunciation was made; or if he or she has been deprived of his or her citizenship state the date on which and the authority by whom, the order of deprivation was made.)

12. I have/have not previously applied for registration as a citizen of India and the application has/has not been rejected.

13. I declare that my intention is to make India my permanent home and I undertake that I shall renounce the citizenship of my country in the event of my application being sanctioned.

14. I................................................(here insert name of the applicant) 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..............................

Made and subscribed this ....................day .....................of .................. 20.............before me.

* Signature................................

* Designation.............................

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

Signature................................

Name.....................................

Full Postal Address......................

Oath of Allegiance

16. 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 fulfill 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 28 of the Citizenship Rules, 1956, before whom the declaration is made or oath of allegiance is taken. (i.e. the Collector/Deputy Commissioner, District Magistrate)

(This form when completed should 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 LTV/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, or domicile certificate issued by the competent authority clearly stating that he/she was a citizen of India.

4. A copy of Bank challan in original amounting to Rs. 500/- deposited in the State bank of India under Head No. "0070-Other Administrative Services-Other Services-receipts under Citizenship Act".

FORM III C

(See rule 5C)

The Citizenship Act, 1955-section 5(1)(g)

APPLICATION FOR REGISTRATION AS A CITIZEN OF INDIA UNDER SECTION 5(1)(g) OF THE ACT MADE BY A PERSON WHO IS REGISTERED AS AN 

OVERSEAS CITIZEN OF INDIA UNDER SECTION 7 A Note: Please write/print in BLOCK LETTERS

PART I

I,............................................................................. .(here mention full name and complete address of applicant including street or lane or village or town, police station and State) of full age and capacity and was born at (with Tehsil, District and State)...................................................................................................on...........................

2. My father's full name is /was.....................................................and he was born at ......................on...........................

3. My mother's fall name is /was ................................................... and she was born at...................... on...........................

4. was registered as an overseas citizen of India under section 7 A vide certificate of registration No. ......... , .dated....................

5. My wife's/husband's full name is/was .................................... and he/she was born at..................... on............................

6. Details of residence in India:

(a) Date of entry in India ...............

(b)

8. Passport particulars:

9. Particulars of visa:

10. Details of family members who are staying in India with the applicant:

PART II

11. I have/have not been deprived of the citizenship of India.

(If the applicant has been deprived of his or her Indian Citizenship, here State the date on which the declaration of renunciation was made; or if he or she has been deprived of his or her citizenship state the date on which and the authority by whom, the order of deprivation was made).

12. I have/have not previously applied for registration as a citizen of India and the application has/has not been rejected.

13. 1 declare that my intention is to make India my permanent home and I undertake that I shall renounce the citizenship of my country in the event of my application being sanctioned,

14. I, .......................(here mention name of the applicant) 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...............................

Made and subscribed this ....................day .....................of .................. 20.............before me.

*Signature................................

*Designation............................

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

Signature............................

Name.................................

Full Postal Address.................

Oath of Allegiance

16. 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 fulfill 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 authorised under rule 28 of the Citizenship Rules, 1956, before whom the registration, declaration or oath of allegiance is made or taken, (i.e. the Collector, Deputy Commissioner, District Magistrate)

(This form when completed should 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 L. T. V/Residential Permit.

3. A copy of the certificate of registration as overseas citizen of India under section 7A.

4. A copy of Bank challan in original amounting to Rs. 500/-deposited in the State Bank of India under Head No, "0070-Other Administrative Services-Other Services-receipts under Citizenship Act. "".]

3["FORM IV

(See rule 6)

The Citizenship Act, 1955- section 5(4) APPLICATION FOR REGISTRATION OF A MINOR CHILD UNDER SECTION 5(4) OF THE ACT.

Note: Please write/print in BLOCK LETTERS

4. Particulars of residence with address: (a)

(b)

5. The minor's intentions with regard to future residence, if this application is granted, are as follows: -

(iv) Reasons for and the manner of change of nationality or citizenship: 7. Details of all proceedings of any kind (civil or criminal) taken against the minor in a court of law:

8. The minor's knowledge of a principal Indian language (to be mentioned) is slight/fair/good/excellent:.................................

9. Reasons for which the applicant desires to acquire citizenship of India: .................

10. Names and particulars of near relations in India:

Application

11. [Complete either (a) or (b) or (c) or (d) of this portion of application and cross out whichever sections are inappropriate].

The minor child

(a) I......................... the minor child to whom the foregoing particulars relate, hereby apply for registration as citizen of India and attach the consent of any parent/guardian to this application. The parent who is a citizen of India

(b) I, ....................am a citizen of India and a parent of ..............to whom the foregoing particulars relate. I hereby apply on behalf of my child for his/her registration as a citizen of India.

The parent who is not a citizen of India

(c) I,............am a parent of,,,,.,,,,..... .to whom the foregoing particulars relate and am a national/citizen of the State of .............and I hereby apply on behalf of ..........for his/her registration as a citizen of India.

The guardian

(d) I, .....................am the (sole) natural/appointed guardian of ...............to whom the foregoing particulars relate, who has no living parent/whose parent or parents are living and resident in ..........................I am duly authorized by the court or by the minor child's father (or mother in the event of his death) whose consent is attached, and I hereby apply on behalf of................... .for his/her registration as a citizen of India.

The reasons for this application are .......................................................

Date:.........................

Signature of applicant...........................

Declaration

12. I do solemnly and sincerely declare that the particulars stated in this application are true and I undertake to inform the Secretary immediately, before the registration now applied for is effected if the particulars given above require amendment, in consequence of any change in (a) my circumstances; (b) the circumstances of the minor girl child and I make this solemn declaration conscientiously believing the same to be true.

Signature of applicant........................

Minor child /Parent/Guardian

Made and subscribed this .......................... day of ..................19............. before me.

*Signature...........................

* Designation........................

13. I, the undersigned hereby state that I am a householder and an Indian citizen otherwise than by naturalization. I am not the solicitor or agent of.............and I vouch

for his/her good character and loyalty. I support this application from personal knowledge of and intimate acquaintance with the applicant for ......... ..years.

Date .................

Signature.......................................

Name ............................................

Full postal address...........................

14. I, the undersigned hereby state that I am a householder and an Indian citizen otherwise than by naturalization. I am not the solicitor or agent of ................and vouch for his/her good character and loyalty. I support this application from personal knowledge of and intimate acquaintance with the applicant for ......... ..years.

Date ........................

Signature ......................................

Name .........................................

Full postal address ...........................

Signature and designation of the officer authorized under rule 28 of the Citizen-ship Rules, 1956 before whom the Registration, declaration or oath of allegiance is made or taken, (i.e. the Collector, Deputy Commissioner, District Magistrate)

FORM V

(See rule 10(1))

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 5(l)(a)/(c)/(d)/(e)/(f)/5(4) of the Citizenship Act, 1955-

Signature & Seal of Issuing Authority

 Signature of Registered Person

Place of Issue____________

Date of Issue_____________]

FORM VI

4[***]

5[FORM VI A

(See rule 10(2 A))

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 5(1 )(g) of the Citizenship Act, 1955-

Signature & Seal of Issuing Authority

Signature of Registered Person

Place of Issue_????????????

Date of issue ____________________";

(See rules 10 (2) and 27)

Citizenship Act, 1955

Certified that ............................................????????? whose particulars and photograph are furnished below, has (* * *) satisfied the conditions laid down in the

Signature of the grantee??????????

Date and place of issue.

Signature and Designation of the

issuing authority.]

6[FORM VII

(See rule 11 (a))

The Citizenship Act, 1955-sections 5(l)(a)/(e)&(f)

REGISTER OF THE PERSONS REGISTERED AS INDIAN CITIZENS UNDER

SECTIONS 5(l)(a)/(e) & (f)

NOTE: S. No. in this register should correspond with the number in the registration certificate.

FORM VII A

(See rule 11 (c)) The Citizenship Act, 1955- section 5(l)(g)

REGISTER OF PERSONS REGISTERED AS INDIAN CITIZENS UNDER SECTION 5(l)(g)

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

FORM VIII

(See rule 11(b))

The Citizenship Act, 1955-section 5(l)(d)

REGISTER OF MINOR CHLDREN REGISTERED AS INDIAN CITIZENS UNDER SECTION 5(1 )(d)

Note - S. No. in this register should correspond with the number in the registration certificate.";]

FORM X

(See rule II (b))

Register of minors registered as Indian citizens under Sec. 5 (4)

FORM XI

***

7["FORM XII

(See rule 17(1))

The Citizenship Act, 1955 - section 6(1)

APPLICATION FOR NATURALIZATION AS A CITIZEN OF INDIA UNDER SECTION 6(1) OF THE ACT

Note: Please write/print in BLOCK LETTERS

PART I

13. If this application is granted, my intention as to future residence, (and/or service under the Government in India) is as follows:

14. Reasons for which applicant wishes to acquire Indian citizenship:    ..........................................

15. Passport particulars:

16. Particulars of visa:

17. Give particulars of children:

PART II

19. I have/have not previously renounced or been deprived of the citizenship of India.

(If the applicant has renounced his or her Indian citizenship, here state the date on which the declaration of renunciation was made; or if he or she has been deprived of his or her citizenship, state the date on which and the authority by whom, the order of deprivation was made.)

20. I have/have not previously applied for naturalization as a citizen of India and the application has/has not been rejected.

21. I declare that my intention is to make India my permanent home and I undertake that I shall renounce the citizenship of my country in the event of my application being sanctioned.

22. I, ............................................(here mention name of the applicant) 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:............................

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.

Signature ........................

Station....................

Date .....................

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

Caution: Section 17 of the Citizenship Act, 1955, provides that "Any person who, for the purpose of procuring anything to be done or not to be done under this Act, knowingly makes any representation which is false in a material particular shall be punishable with imprisonment for a term which may extend to Jive years, or with fine, which may extend to fifty thousand years or with both."

Affidavits testifying the character of the applicant and the correctness of the statements made in the application.

(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/her 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/her good character and loyalty.

Date .............................                                                         

Signature............................

Name ...............................

Full postal address................

Copies of two issues (in triplicate) of a newspaper or newspapers circulating in the district in which the applicant resides each containing (clearly marked) an advertisement in the following form should accompany the application.

"Notice is hereby given that....................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."

DOCUMENTS TO BE ATTACHED WITH THE APPLICATION BY THE APPLICANT

1. A copy of valid Foreign passport.

2. A copy of valid and up to date LTV/Residential Permit along with copies of last 14 years LTV/R.P.

3. A copy of Bank challan in original amounting to Rs. 1500/- deposited in the State Bank of India under Head No. "0070-Other Administrative Services-Other Services-Receipts under Citizenship Act. "

4. One affidavit from self (applicant) and two affidavits from two Indians testifying to the character of the applicant in the prescribed language available in the application form.

5. Two language Certificates certifying the applicant's knowledge in any one of the Indian languages specified in the Eighth Schedule of the Constitution.

6. Two newspaper (circulating in the district in which the applicant resides) cuttings of different dates or of different newspapers notifying his intention to apply for citizenship. ]

FORM XIII

(See rule 18)

Citizenship Act, 1955

Certificate of Naturalization

Whereas A-B 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 case of the said ............. A-B.

Now, therefore, in pursuance of the powers conferred by the said Act, the Government hereby grants to the said A-B 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 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 by name this day of............??????????????????????????..

Particulars

Full name. ...............................................?????????????????????????????????????????.

Address ...................................................?????????????????????????????????????????

Profession or occupation .......................................?????????????????????????????????????.

Place and date of birth ..........................................?????????????????????????????????????..

Nationality ............................................?????????????????????????????????????????.

Single, married, etc. ............................................??????????????????????????????????????.

Name and nationality of wife/husband ................................?????????????????????????????????..

Name and nationality of father ..................................????????????????????????????????????.

Name and nationality of mother????????????????????????????????????????????..

Oath of Allegiance

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 observed 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 28 of the Citizenship Rules, 1956, before whom the registration, declaration or oath of allegiance is made or taken.

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.

FORM XV

(See rule 20)

Citizenship Act, 1955--Section 8

Declaration of intention to resume Indian citizenship under Sec. 8 (2) of the Act made by a person who has ceased to be an Indian citizen on 

the loss of Indian citizenship by his father in accordance with the provisions of Sec. 8 (1) of the Act.

1. I, A-B, of (here insert address of declarant) was born at......????????????????????????????.........?..

2. My father's full name is/was..................................????????????????????????????????????..

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

(Here state the cause whereby the declarant's father 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.)

4. If I had not so ceased to be an Indian citizen, I should 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.)

5. 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 the 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 householder and that I am not the solicitor or agent of....??????????????????........................I vouch for correctness of the statements made by. ?????..............................in his application for. ..........????????????????????????????????

Oath of allegiance

I, A-B, do solemnly affirm (or swear) that 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..???????????....... 19???.before me.

*Signature. ............?????????..

*Designation. ..........?????????

Particulars

Full name. ...............................................???????????????????????????????????..

Address ...............................................?????????????????????????????????????????.

Profession or occupation .......................... ...........????????????????????????????????????..

Place and date of birth ........................................????????????????????????????????????.

Nationality...............................................????????????????????????????????????????

Single, married, etc. .........................................??????????????????????????????????????

Name of wife or husband....................................?????????????????????????????????????.

Names and nationalities of parents................................??????????????????????????????????

.........................................................???????????????????????????????????????????

?????????????????????????????????????????????????????????.

Names and particulars of minor children, if any........................??????????????????????????????..

.........................................................???????????????????????????????????????????

??????????????????????????????????????????????????????????.

8[

FORM XV

A

'(See rule 20(3A))

CERTIFICATE OF RESUMPTION OF INDIAN CITIZENSHIP

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-

1. Name                                                          :

2. Name of father/husband                             :

3. Date of birth                                               :

4. Place of birth                                              :

5. Occupation                                                 :

6. Marks of Identification                              :

7. Address                                                      :

Signature & Seal of issuing authority

Signature of Registered person

Place of Issue___________________

Date of Issue__________________";]

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.

FORM XV

II

(See rule 21)

Citizenship Act, 1955--Section 8

Declaration of renunciation of citizenship under Sec. 8 of the Act made by a citizen of India who is also a citizen or national of another country.

1. I, A-B, of (here insert address of declarant) am of full capacity and was born at.???????????....................................... ????????????????????????????????????.... on????.........????

2. I have/have not been married.

3. I am citizen/national of................????????????????????????????????.. under the law of that country.

4. I hereby renounce my citizenship of India.

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...............????????..

Made and subscribed this..............???????????????????.day of................??????????19.????. before me.

*Signature???????................

Designation.............??????.

*Signature and designation of the officer authorised under rule 28 of the Citizenship Rules, 1956, before whom the registration, declaration or oath of allegiance is made or taken.

Particulars

Full name................................................???????????????????????????????????????????

Address...............................................?????????????????????????????????????????...

Profession or occupation .....................................????????????????????????????????????..

Place and date of birth ........................................?????????????????????????????????????

(Second) Nationality .........................................?????????????????????????????????????..

Single, married, etc..........................................??????????????????????????????????????.

Name of wife or husband.....................................?????????????????????????????????????

Names and nationalities of parents. ...............................?????????????????????????????????...

?????????????????????????????????????????????????????????.

?????????????????????????????????????????????????????????.

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. .......??????????...

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.]

12[FORM XIX

(See rule 25B)

Application for registration as an overseas citizen of India under section 7A of the Citizenship Act, 1955.

PART A (for each applicant of the family)

First Applicant Details

Spouse Application Details

Minor Child-1 Application Details

Minor Child-2 Application Details

FORM XXI

(See rule 25G)

The Citizenship Act, 1955-section 7A

REGISTER OF PERSONS REGISTERED AS OVERSEAS CITIZEN OF INDIA UNDER SECTION 7A OF THE ACT

Note: S. No. in this register showed correspond with the number in the registration certificate.

FORM XXII

(See rule 25H)

The Citizenship Act, 1955-section 7C(1)

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

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.

3. I hereby renounce my overseas citizenship of India.

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 subscribed this....................... day of............20.........before me.

*Signature.................................

*Designation..............................

PARTICULARS Full Name................................................................

Address................................................................... ....................

Profession or occupation............................................. ...................

Place and date of birth.................................................. .................

Nationality............................................................... ...................

Name of wife or husband............................................. ...................

Number and date of certificate of registration as an overseas citizen of India....................................

Names and full particulars of minor children who are registered as overseas citizens of India, if any...................................... ..................

* Signature and designation of the officer authorised under rule 28 of the Citizenship Rules, 1956, Before whom the declaration is made or oath of allegiance is taken.

FORM XXII A

(See rule 25H)

ACKNOWLEDGEMENT

Received declaration of renunciation of Overseas Citizenship of India

under section 7C(1)of the Citizenship Act, 1955 from Miss/Ms./Mr. ................. ............... .......... D/o,W/o,S/o.. ................ ........................ resident of................ .................. ............

Date:..................

Signature with seal of the Receiving Officer

Note: Strike out whichever is not applicable.

FORM XXII B

(See rule 25I)

The Citizenship Act, 1955-section 7D

REGISTER OF PERSONS WHOSE REGISTRATION AS OVERSEAS CITIZEN OF INDIA IS CANCELLED UNDER SECTION 7D

Note: S. No. in this register showed correspond with the number in the registration certificate.".]

FORM XXIII

(See rules 16-D and 16-F(1))

TO BE FILLED IN QUADRUPLICATE BY THE PERSON SEEKING REGISTRATION

Application for registration under Sec. 6-A of the Citizenship Act, 1955

to be filled in.????????................by the office of the Registering Authority

1. Registered at..??????????????................ on....................??????????.198. ???...

2. Registration No. .......................................?????????????????????????

3. Finger-prints of the registree.

SEAL

Date:..????????.......

Place: ........????????

Name and signature of Registering Authority.

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

FORM XXV

(See rule 16-F)

List of persons who have been registered under Sec. 6-A of the Citizenship Act, 1955, during the quarter ending in March/June/September/December, 19...?????...

SEAL

Place:

Date :.......????????

Signature of Registering Authority

Distt. ..................????????.

Assam.

FORM XXVI

(See rule 16-G)

(TO BE FILLED IN TRIPLICATE)

Declaration as required under Sec. 6-A(6) of the Citizenship Act, 1955 to be filled in by the person who does not wish to become a citizen of India.

Declaration

I, .....................................????????.(son/daughter of)..................................???????????????????????? ??????????????????.....................(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 Sec. 6-A of the Citizenship Act, 1955.

Date: ............????????..

Place: .............????????.                                                                                                     (......................?????????.)

Signature or thumb-impression of the applicant.

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).

SEAL