Report No. 107

4.2. Problem re: opportunity under section 5(1)(a) and time limit under section 9(2).-

As regards problems (2) & (3) considered by it, the Commission makes the following suggestions:-

Problem (2): The Commission considers that there should be an enquiry with adequate opportunity to the applicant under section 5(1)(a), Citizenship Act before his application is rejected by the Collector under rule 9, Citizenship Rules.

Problem (3): The Commission considers that a reasonable time limit of six months should be fixed in the Citizenship Act for disposal of the application under section 9(2), so that quick action can be taken against undesirable foreigners.

K.K. Mathew Chairman.

J.P. Chaturvedi Member.

Dr. M.B. Rao Member.

P.M. Bakshi Part-time Member.

Vepa P. Sarathi Part-time Member.

A.K. Srinivasamurthy Member-Secretary.

Dated: 3rd December, 1984.