13. Scrutiny of applications by Central Government
.-The Central Government may,--(a)on receipt of the applications from the State Government or the Union territory Administration, as the case may be, complete in all respects; and(b)on being satisfied after making such inquiry as it considers necessary for ascertaining the suitability of the applicant, that he is a fit and proper person to be registered or naturalised, as the case may be, grant him the citizenship of India.
