29. Application for registration under section 7-A
.-(1) An application for registration as an [Overseas Citizen of India cardholder] [Substituted "overseas citizen of India" by Notification No. G.S.R. 35(E), dated 16.1.2015 (w.e.f. 25.2.2009)] under section 7-A shall be made in Form XXVIII.(2)[ Every person, including a minor, eligible to be registered as Overseas Citizen of India Cardholder under section 7A may submit separate application under sub-rule(1).] [Substituted by Notification No. G.S.R. 1049(E), dated 18.10.2018 (w.e.f. 25.2.2009).](3)[ In case of a minor, the application form may be signed by either of the parents or by the person to whom the legal custody of the minor has been granted or by the legal guardian of such minor, as the case may be.(4)In case of a person referred to in clause (d) of sub-section (1) of section 7A, who is a spouse of foreign origin of a citizen of India or a spouse of foreign origin of an Overseas Citizen of India Cardholder, only one such living spouse fulfilling the conditions laid down under that clause shall be eligible to apply for registration as Overseas Citizen of India Cardholder.] [Inserted by Notification No. G.S.R. 1049(E), dated 18.10.2018 (w.e.f. 25.2.2009).]
