8. Application for registration under clause (f) of sub-section (1) of section 5
.-An application from a person for registration as a citizen of India under clause (f) of sub-section (1) of section 5 shall not be entertained unless--(a)the application is made in Form VI;(b)he gives an undertaking that he shall renounce the citizenship of his country in the event of his application being sanctioned;(c)[ he is ordinarily resident in India for a period of at least twelve months on the date of making application; and] [Substituted by Notification No. G.S.R. 35(E), dated 16.1.2015 (w.e.f. 25.2.2009)](d)he makes the oath of allegiance as specified in the Second Schedule to the Citizenship Act, 1955.[Provided that the period of twelve months referred to in clause (c) may, under special circumstances, be relaxed by the Central Government under sub-section (1A) of section 5 of the Citizenship Act, 1955.] [Inserted by Notification No. G.S.R. 35(E), dated 16.1.2015 (w.e.f. 25.2.2009)]
