10. Application for grant of citizenship by naturalisation under sub-section (1) of section 6
.-An application from a person for naturalisation as a citizen of India under sub-section (1) of section 6 shall not be entertained unless--(a)the application is made in Form VIII;(b)he gives an undertaking in writing that he shall renounce the citizenship of his country in the event of his application being sanctioned; and(c)the application is accompanied with--(i)a duly stamped affidavit verifying the correctness of the statements made in the application alongwith two affidavits from Indian citizens testifying the character of the applicant; and(ii)a certificate depicting that the applicant has adequate knowledge of one of the languages specified in the Eighth Schedule to the Constitu-tion of India.Explanation 1.-The applicant shall be considered to have adequate knowledge of the concerned language if he can speak or read or write that language.Explanation 2.-The certificate may either be issued by a recognised educational institution or a recognised public organisation or from two persons of the locality or district of the applicant who are citizens of India.
