(1)The Government of His Highness may; if application is made to, them in the manner provided by rules under this Regulation by' any person of full age and capacity who at the date of the commencement of this Regulation is a national of another State but otherwise fulfills the requirements, of section 3 of this Regulation to be a Sikkim. Subject, grant to him a certificate of naturalization if he renounces his former nationality ; and the person to whom such a certificate is granted shall on taking oath of allegiance, and on his name being entered in the Register to be maintained under this Regulation, be a Sikkim Subject by naturalization from the date on which the certificate is granted.(2)If a certificate is granted to any person under the last foregoing sub-section his wife after renouncing her former nationality and his minor children may, on application made in this behalf and taking oath of allegiance be granted certificate of naturalization.(3)The Government of His Highness shall also have the power to naturalize a person upon application made therefor in the manner prescribed by the rules, provided that the Government of His Highness are satisfied that -(a)he has been in the service of the Government of Sikkim for a period of not less than ten years immediately preceding the date of his application, or(b)he has rendered meritorious service to the State, and the person to whom such a certificate is granted shall, on taking oath of allegiance, and upon his name being entered in the Register of Subjects, be a naturalized Sikkim Subject from the date on which the certificate was granted.(4)The Government of His Highness may at the same time naturalize the wife and minor children of a person who is granted a certificate of naturalization if application therefor is made.
