Section 10(3) in Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003
(3)In the event of an order under sub-rule (1), the person concerned, or in the event of his death his nearest relative, shall be duly informed about the deletion of any entry from the National Register of Indian Citizens:Provided that any person aggrieved by the order of any authorised officer may prefer an appeal against such order to the Authority within a period of thirty days of such order.
