(1)Subject to the provisions of this section and such other conditions and restrictions as may be prescribed, the Central Government may, on an application made in this behalf, register as a citizen of India any person not being an illegal migrant who is not already such citizen by virtue of the Constitution or of any other provision of this Act if he belongs to any of the following categories, namely:(a)a person of Indian origin who is ordinarily resident in India for seven years before making an application for registration;(b)a person of Indian origin who is ordinarily resident in any country or place outside undivided India;(c)a person who is married to a citizen of India and is ordinarily resident in India for seven years before making an application for registration;(d)minor children of persons who are citizens of India;(e)a person of full age and capacity whose parents are registered as citizens of India under clause (a) of this sub-section or sub-section (1) of section 6;(f)a person of full age and capacity who, or either of his parents, was earlier citizen of independent India, and [is ordinarily resident in India for twelve months] [Substituted the words 'has been residing in India for one year' by Act No. 1 of 2015.] immediately before making an application for registration.(g)a person of full age and capacity who has been registered as an [Overseas Citizen of India Cardholder] [Substituted the words 'Overseas Citizen of India' by Act No. 1 of 2015.] for five years, and who [is ordinarily resident in India for twelve months] [Substituted the words 'has been residing in India for one year' by Act No. 1 of 2015.] before making an application for registration.Explanation. - 1. For the purposes of clauses (a) and (c), an applicant shall be deemed to be ordinarily resident in India if(i)he has resided in India throughout the period of twelve months immediately before making an application for registration; and(ii)he has resided in India during the eight years immediately preceding the said period of twelve months for a period of not less than six years.Explanation 2.For the purposes of this sub-section, a person shall be deemed to be of Indian origin if he, or either of his parents, was born in undivided India or in such other territory which became part of India after the 15th day of August, 1947.(1A)[ The Central Government, if it is satisfied that special circumstances exist, may after recording the circumstances in writing, relax the period of twelve months, specified in clauses (f) and (g) and clause (i) of Explanation 1 of sub-section (1), up to a maximum of thirty days which may be in different breaks.] [Inserted by Act No. 1 of 2015.](2)No person being of full age shall be registered as a citizen of India under sub-section (1) until he has taken the oath of allegiance in the form specified in the Second Schedule.(3)No person who has renounced, or has been deprived of, his Indian citizenship or whose Indian citizenship has terminated, under this Act shall be registered as a citizen of India under sub-section (1) except by order of the Central Government.(4)The Central Government may, if satisfied that there are special circumstances justifying such registration, cause any minor to be registered as a citizen of India.(5)a person registered under this section shall be a citizen of India by registration as from the date on which he is so registered; and a person registered under the provisions of clause (b)(ii) of article 6 or article 8 of the Constitution shall be deemed to be a citizen of India by registration as from the commencement of the Constitution or the date on which he was so registered, whichever may be later.(6)[ If the Central Government is satisfied that circumstances exist which render it necessary to grant exemption from the residential requirement under clause (c) of sub-section (1) to any person or a class of persons, it may, for reasons to be recorded in writing, grant such exemption.] [Inserted by Act 6 of 2004, Section 5 (w.e.f. 3.12.2004).]
