Section 7B(2) in The Citizenship (Amendment) Act, 2003
(2)An overseas citizen of India shall not be entitled to the rights conferred on a citizen of India-(a)under article 16 of the Constitution with regard to equality of opportunity in matters of public employment;(b)under article 58 of the Constitution for election as President;(c)under article 66 of the Constitution for election of Vice- President;(d)under article 124 of the Constitution for appointment as a Judge of the Supreme Court;(e)under article 217 of the Constitution for appointment as a Judge of the High Court;(f)under section 16 of the Representation of the People Act, 1950 (43 of 1950 ) in regard to registration as a voter;(g)under sections 3 and 4 of the Representation of the People Act, 1951 (43 of 1951 ) with regard to the eligibility for being a member of the House of the People or of the Council of States, as the case may be;(h)under sections 5, 5A and 6 of the Representation of the People Act, 1951 (43 of 1951 ) with regard to the eligibility for being a member of the Legislative Assembly or a Legislative Council, as the case may be, of a State;(i)for appointment to public services and posts in connection with the affairs of the Union or of any State except for appointment in such services and posts as the Central Government may by special order in that behalf specify.
