Section 12 in The Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003
12. Modification of entries in National Register of Indian Citizens.—The Sub‑district or Taluk Registrar may, on an application made by the concerned person and after due verification, authorize the modification of any entry in respect of the following particulars in National Register of Indian Citizens, namely:—(a) change of name; or
(b)the name of the applicant’s parent in case his status has been altered by adoption under the relevant laws; or(c)change of residential address; or(d)change of marital status; or(e)change of sex.
