4. Application for registration under clause (a) of sub-section (1) of section 5
.-An application from a person of Indian origin for registration as a citizen of India under clause (a) of sub-section (1) of section 5 shall not be entertained unless--(a)the application is made in Form II;(b)he gives an undertaking in writing that he shall renounce the citizenship of his country in the event of his application being sanctioned;(c)he is ordinarily resident in India for a period of at least seven years on the date of making application; and(d)he makes the oath of allegiance as specified in the Second Schedule to the Citizenship Act, 1955.
