(3)The issuing authority shall make an appropriate entry in the register maintained under sub-rule (3) of rule 33 stating the cancellation of registration as [Overseas Citizen of India cardholder] [Substituted "overseas citizen" by Notification No. G.S.R. 35(E), dated 16.1.2015 (w.e.f. 25.2.2009)] and a copy thereof shall be submitted to the Ministry of Home Affairs in the first week of every month.
