.-(1) The appropriate office of the patent office shall-(i)for all the proceedings under the Act, [* * *] [ The words and figures " other than those under Sections 39, 65 and 125" omitted by S.O. 657(E), dated 5.5.2006 (w.e.f. 5.5.2006).] be the head office of the patent office or the branch office, as the case may be, within whose territorial limits-(a)the applicant or first mentioned applicant in case of joint applicants for a patent, normally resides or has his domicile or has a place of business or the place from where the invention actually originated; or(b)the applicant for a patent or party in a proceeding if he has no place of business or domicile in India, the address for service in India given by such applicant or party is situated; and[* * *] [ Clause (ii) omitted by S.O. 657(E), dated 5.5.2006 (w.e.f. 5.5.2006).](2)The appropriate office once decided in respect of any proceedings under the Act shall not ordinarily be changed.
