12. Forwarding of applications to Central Government
.-(1) The Collector shall forward every application received by him under clauses (a) , (c) , (d) , (e) , (f) and (g) of sub-section (1) of section 5 or sub-section (1) of section 6 to the State Government or the Union territory Administration, as the case may be, within a period of sixty days from the date of its receipt, along with a report as to whether the applicant--(a)satisfies all the conditions laid down in the relevant clauses of section 5 or section 6;(b)has an intention to make India his permanent home;(c)has signed the oath of allegiance as specified in the Second Schedule to the Citizenship Act, 1955; and(d)is of good character and is a fit and proper person to be registered or naturalised, as the case may be, as a citizen of India.(2)The State Government or the Union territory Administration, as the case may be, shall forward the application along with its recommendation and the report of the Collector, to the Central Government within a period of thirty days from the date of receipt of the report of the Collector under sub-rule (1):Provided that if for sufficient reasons, the Collector or the State Government or the Union territory Administration, as the case may be, is unable to forward the application within the period specified in sub-rule (1) or sub-rule (2), the same may be forwarded to the State Government or the Union territory Administration or the Central Government, as the case may be, after the expiry of the period so specified but not exceeding ninety days along with the reasons for delay.(3)All the applications pending with the Collector or the State Government or the Union territory Administration, as the case may be, on the date of commencement of these rules shall be dealt with in the manner specified in sub-rules (1) and (2).(4)If the application is not forwarded by the Collector or the State Government or the Union territory Administration, as the case may be, to the Central Government within a period of ninety days from the date of receipt of the application, the applicant may represent to the Central Government in the Ministry of Home Affairs by enclosing a copy of the acknowledgement issued by the Collector.(5)The Central Government on receipt of the representation under sub-rule (4), may take up the matter with the State Government or the Union territory Administra-tion, as the case may be, to expedite its recommendation on the application for grant of citizenship.
