.-(1) Every person who is registered as a citizen of India under clause (a) , (c) , (d) , (e) or (f) of sub-section (1) of section 5 shall be issued a certificate of registration in Form X signed by an officer not below the rank of Under Secretary to the Government of India.(2)Every person who is registered as a citizen of India under clause (g) of sub-section (1) of section 5 shall be issued a certificate of registration in Form XI signed by an officer not below the rank of Under Secretary to the Government of India.(3)A copy of the certificate of registration issued under this rule, shall be preserved for the purposes of record by the issuing authority.
