Report No. 107

2.9. Section 5, Citizenship Act.-

Section 5 of the Citizenship Act provides for the acquisition of citizenship by registration. Sub-section (1)(a) provides that subject to the provisions of the section and such conditions and restrictions as may be prescribed, the prescribed authority may, on application made in this behalf, register as a citizen of India any person who is not already such citizen by virtue of the constitution or by virtue of any of the other provisions of the Act and belongs to any of the following categories: (a) persons of Indian origin who are ordinarily resident in India and have been so resident for 6 months immediately before making an application for registration.