Dual Citizenship

Application forms

Under the Citizenship (Second Amendment) Rules, 2004, the following application forms have been prescribed for registration as "Overseas Citizens of India" under the Citizenship Act 1955 as amended from time to time:

Form XIX for Registration under Section 7(A )( 1)(a)

For a person of Indian origin who became a citizen of any of the above Specified Country before the commencement of the Citizenship (Amendment) Act 2003 on January 7, 2004

Form XIX A for Registration under Section 7(A )( 1)(b)For a person who obtained citizenship of any of the above Specified Country on or after the commencement of the Citizenship (Amendment) ACT 2003 and was a citizen of India immediately before such commencement.

Form XIX B for Registration under Section 7(A)(1)(c) For a minor of the person who is required to fill either Form XIX or Form XIX B e:

An application for registration of a minor child of overseas citizen of India under Section 7(A)(1)(c) shall include the following particulars, namely :-

1. a statement whether the applicant is a parent or guardian of the child and if he is a guardian, how he became the guardian;
2. a statement showing whether the child was adopted by the applicant and if so, documentary evidence to this effect;
3. a statement indicating reasons for which the child is required to be registered as an overseas citizen of India.