Report No. 107

Law of Citizenship

Contents
Chapter 1	Law of Citizenship
1.1	Articles 5 to 9 of the Constitution
2.	Articles 10 and 11 of the Constitution
3.	Citizenship Act, 1955, sections 3 to 7
4.	Sections 8 to 10, Citizenship Act
5.	Sections 11 and 12, Citizenship Act
6.	Sections 13 to 19, Citizenship Act
Chapter 2	The Problems
2.1.	Problems relating to citizenship
2.	The First Problem
3.	Sections 9(1) and (2), Citizenship Act
4.	Rule 30, Citizenship Rules
5.	Rule 3, Schedule III, Citizenship Act
6.	Judicial interpretation of section 9(2) and rule 3, Schedule III
7.	The problem
8.	The second problem
9.	Section 5, Citizenship Act
10.	Rules 8 and 9, Citizenship Rules
11.	Calcutta High Court decision
12.	The Third Problem
13.	Decision of the Allahabad High Court
Chapter 3	Comments Received
3.1.	Comments
2.	Commission's views
Chapter 4	Recommendations
4.1.	Problem re: rule 3, Schedule III
2.	Problem re: opportunity under section 5(1)(a) and time limit under section 9(2)